COMMUNITY ACTION FOR RURAL DEVELOPMENT (CARD) Vs. THE SECRETARY, MINISTRY OF WOMEN & CHILD DEVELOPMENT AND ORS.

JUDGEMENT

(1.) This Writ Petition has been filed to quash the order of the third respondent herein in RMK/Blacklisting/2010/1128, dated 24.04.2010.

(2.) The petitioner is a Non-Governmental Organization, registered under the Tamil Nadu Societies Registration Act 27 of 1975 in the year 1982. The petitioner is registered with the Commissioner of Income Tax under Section 12-A and exempted under Section 80-G of the Income Tax Act. The petitioner also registered with the Ministry of Home Affairs, Government of India under the Foreign Contribution Regulation Act, 1976. The aim and object of the petitioner is to undertake Rural Development Activities for the socio economic development of poor downtrodden and weaker sections of the Society and to implement the various charitable projects for the benefit of Women Self Help Groups (SHG). The petitioner is implementing various projects for the past 30 years. The petitioner availed grant-in-aid schemes evolved by Government Departments under which various programmes are being funded.

(3.) During March 1993, Rashtriya Mahila Kosh (RMK) was established by the Government of India. It is an Apex Micro Credit Organization under the Government of India to give micro loans to the poor women in un-organized sectors for their social and economic development. The loans to the beneficiaries are being distributed through various Non-Government Organizations, like the petitioner.