Delhi High Court - Orders
Lok Jagriti Kendra vs Union Of India on 23 February, 2023
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13730/2022 & CM APPL. 8950/2023
LOK JAGRITI KENDRA ..... Petitioner
Through: Mr. Prasanna S., Ms. Swati Arya &
Mr. Aditya Shrivastava, Advocates.
(M: 9910824768)
versus
UNION OF INDIA ..... Respondent
Through: Mr. Shoumendu Mukherji, Senior
Panel Counsel for UOI with Ms.
Megha Sharma & Ms. Akanksha
Gupta, Advocates (M-9910733947)
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 23.02.2023
1. This hearing has been done through hybrid mode.
2. The present petition has been filed by Lok Jagriti Kendra seeking the quashing of decisions dated 9th February, 2022, 10th February, 2022 and 26th July, 2022. The said decisions issued by the Respondent- Ministry of Home Affairs, refused the renewal of the Petitioner's registration under the Foreign Contribution (Regulation) Act, 2010 (hereinafter 'FCRA') bearing no. 0300015892021.
3. Notice was issued in this matter on 22nd September, 2022 and the counter affidavit has now been filed.
4. As per the counter affidavit, in terms of Section 32 of the Act, the Petitioner has the remedy of filing a revision application challenging the said non-renewal of registration. Ld. counsel for the Petitioner submits that the Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:24.02.2023 17:19:53 Petitioner at the time, when the present writ petition was filed, the portal was not opened for filing of such revisions and, therefore, the Petitioner has approached this Court. It is his submission that the Petitioner is now willing to approach the Central Government under Section 32 of the Act.
5. Accordingly, it is directed that the Petitioner may file a revision petition within two weeks before the Central Government under Section 32 of the FCRA Act. Upon the same being filed, the same shall be decided within a period of three months. If the Central Government deems it appropriate a hearing may also be afforded to the Petitioner. A reasoned order shall be passed in the revision application.
6. All contentions of the parties are left opened this Court has not considered the merits of the matter.
7. With these observations, the present petition, along with all pending applications, is disposed of.
8. The next date of hearing is cancelled.
PRATHIBA M. SINGH, J FEBRUARY 23, 2023 dj/am Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:24.02.2023 17:19:53