INDIAN SOCIAL ACTION FORUM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was granted registration under the provisions of the Foreign Contribution (Regulation) Act, 2010 ('Act of 2010') and, accordingly, a certificate was issued under the Foreign Contribution (Regulation) Act, 1976.

(2.) It is the petitioner's case that his said license, which subsequently came to be governed by the provisions of the Act of 2010, was suspended on 30/4/2013, which led to the filing of this Writ Petition. This Court directed respondent/Union of India to disclose the reasons for the suspension of the certificate.

(3.) Under the Act of 2010, the certificate is granted under Sec. 12, which is valid for a period of five years, and renewal is contemplated under Sec. 16. While considering a request for renewal of the certificate, as statutorily provided under Sec. 16, the Government is required to act in accordance with the provisions of sub-sec. (4) of Sec. 12.