Kerala High Court
The Kerala Society Of Franciscan ... vs Union Of India on 18 July, 2024
Author: V.G.Arun
Bench: V.G.Arun
WP(C) No.33920/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Thursday, the 18th day of July 2024 / 27th Ashadha, 1946
WP(C) NO. 33920 OF 2022(L)
PETITIONER:
THE KERALA SOCIETY OF FRANCISCAN SISTERS OF MARY KALOOR (A SOCIETY
REGISTERED UNDER THE TRAVANCORE-COCHIN LITERARY, SCIENTIFIC AND
CHARITABLE SOCIETIES REGISTRATION ACT), ST. FRANCIS XAVIER'S
CONVENT, KALOOR KOCHIN-682 017, REPRESENTED BY ITS CHIEF
FUNCTIONARY.
RESPONDENTS:
1. UNION OF INDIA REPRESENTED BY THE SECRETARY, MINISTRY OF HOME
AFFAIRS, NDCC-II BUILDING, JAI SIGH ROAD, JANTAR MANTAR, NEW
DELHI-110 001
AND ANOTHER
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the respondents not to reject Exhibit P2 application for
renewal of registration under the FCRA, till the disposal of the writ
petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
13-03-2024 and upon hearing the arguments of M/S.LATHA ANAND,
M.N.RADHAKRISHNA MENON & S.VISHNU (ARIKKATTIL), Advocates for the
petitioner and of SRI.S.KRISHNA Advocates for the respondents, the court
passed the following:-
ORDER
Interim order is extended by two months.
Post on 12-09-2024.
Sd/- V.G.ARUN JUDGE 18-07-2024 /True Copy/ Assistant Registrar