PROMISED LAND EDUCATIONL TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India, challenging the order bearing No.0100015622020, dtd. 7/4/2021 of the Government of India, Ministry of Home Affairs, Foreign Division (FCRA Wing).

(2.) Heard Sri Y.Koteswara Rao, learned counsel for the petitioner and Sri N.Harinath, learned Assistant Solicitor General for Union of India for the respondent.

(3.) By way of the impugned order, the respondent herein refused to entertain the application of the petitioner for registration under the 'Foreign Contribution (Regulation) Act, 2010 (for short 'the Act') on the ground that the case attracts Sec. 12(4)(a)(vii) and is a serious violation of the Act.