SHREE SWAMINARAYAN MANDIR Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petitions have been filed by Shree Swaminarayan Mandir, Kutch Nav Nirman Abhiyan and Shri Swaminarayan Dwishatabdi Medical and Charitable Trust seeking directions to the Respondent ' Ministry of Home Affairs, Union of India to allow the Petitioners to fill and upload Form FC-4 on the Respondent's portal in order to enable them to file the annual returns for the financial year 2019-2020.

(3.) The Foreign Contribution Regulation Act, 2010 (FCRA) was amended by the Foreign Contribution Regulation (Amendment) Act, 2020, under which substantial changes were brought. The same was notified with effect from 29/9/2020. Sec. 17(1) of the FCRA was amended to provide as follows: