Madras High Court
Good Vision vs The Joint Secretary To Government Of ... on 22 September, 2022
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P(MD)No.4241 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.09.2022
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.4241 of 2013
Good Vision
Represented by its Founder and
Chief Functionary
T.Mano Thangaraj. ... Petitioner
Vs.
The Joint Secretary to Government of India,
(FCRA Wing), Foreigner's Division,
Ministry of Home Affairs,
Government of India,
Jai Salmer House,
26, Mansingh Road, New Delhi. ... Respondent
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorari, to call for the
records relating to the proceedings of the order dated 05.03.13 in
F No.II/21022/58 (0483)/2011-FCRA(MU), on the file of the respondent
and quash the same.
For Petitioner : Mr.G.Prabhu Rajadurai
For Respondent : No Appearance
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.4241 of 2013
ORDER
The present writ petition has been filed challenging an order passed by the respondent herein, suspending the FCRA license of the petitioner voluntary organisation invoking Section 13 of Foreign Contribution (Regulation) Act, 2010.
2. A perusal of the order impugned in the writ petition indicates that the suspension is for a period of 180 days, which is the maximum period specified under Section 13 of the above said Act. The suspension period has already expired and the respondent has not initiated any proceedings as contemplated under Section 14 of the said Act.
3. In view of the above said facts, the order impugned in the writ petition is no longer in force and hence, no further orders are required to be passed in this writ petition. Accordingly, this Writ Petition is closed. No costs.
22.09.2022
Index : Yes / No
Internet : Yes / No
gbg
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https://www.mhc.tn.gov.in/judis W.P(MD)No.4241 of 2013 R.VIJAYAKUMAR ,J.
gbg Order made in W.P(MD)No.4241 of 2013 Dated:
22.09.2022 3/3 https://www.mhc.tn.gov.in/judis