Malankara Mar Thoma Syrian Church Of ... vs Union Of India
2025 Latest Caselaw 8899 Ker

Kerala High Court

Malankara Mar Thoma Syrian Church Of ... vs Union Of India on 18 September, 2025

W.P.(C) No.1587 of 2021                1
                                                      2025:KER:69759


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

  THURSDAY, THE 18TH DAY OF SEPTEMBER 2025 / 27TH BHADRA, 1947

                          WP(C) NO. 1587 OF 2021


PETITIONER:

             MALANKARA MAR THOMA SYRIAN CHURCH OF MALABAR
             SABHA OFFICE,
             TIRUVALLA, KERALA, INDIA-689 101,
             REPRESENTED BY THE SABHA SECRETARY,
             REV K.G.JOSEPH.


             BY ADVS.
             SHRI.SANTHOSH MATHEW (SR.)
             SRI.ARUN THOMAS
             SRI.JENNIS STEPHEN
             SRI.VIJAY V. PAUL
             SMT.KARTHIKA MARIA
             SRI.ANIL SEBASTIAN PULICKEL
             SMT.DIVYA SARA GEORGE
             SMT.JAISY ELZA JOE
             SHRI.ABI BENNY AREECKAL
             SMT.LEAH RACHEL NINAN
             SMT.NANDA SANAL




RESPONDENTS:

      1      UNION OF INDIA,
             REPRESENTED BY THE HOME SECRETARY,
             MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
             NEW DELHI-110 001.

      2      FOREIGNERS DIVISION (FCRA WING),
             MINISTRY OF HOME AFFAIRS, MAJOR DHYAN CHAND
             NATIONAL STADIUM, OUTER INDIA GATE, NEW DELHI-110
             001,REPRESENTED BY ITS DIRECTOR (FCAND MU).

      3      NITI AAYOG, SANSAD MARG, NEW DELHI-110001,
             REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

      4      VOLUNTARY ACTION CELL,
 W.P.(C) No.1587 of 2021               2
                                                    2025:KER:69759


              NITI AAYOG, ROOM NO 316, NITI AAYOG,
              SANSAD MARG, NEW DELHI-110 001,
              REPRESENTED BY ITS DEPUTY SECRETARY (VAC)

      5       NATIONAL INFORMATICS CENTRE (NIC),
              A-BLOCK, CGO COMPLEX, LODHI ROAD,
              NEW DELHI-110 003, REPRESENTED BY
              ITS DIRECTOR GENERAL.

      6       NIC KERALA STATE CENTRE,
              CDAC BUILDING, VELLAYAMBALAM,
              THIRUVANANTHAPURAM-695 033,
              REPRESENTED BY ITS DEPUTY DIRECTOR GENERAL
              AND STATE INFORMATICS OFFICER.


              BY ADVS.
              SHRI.P.VIJAYAKUMAR, ASG OF INDIA
              O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA



          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.09.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.1587 of 2021                               3
                                                                               2025:KER:69759


                                  VIJU ABRAHAM, J.
                  .................................................................
                              W.P.(C) No.1587 of 2021
                  .................................................................
                 Dated this the 18th day of September, 2025


                                        JUDGMENT

Learned counsel for the petitioner submits that the writ petition

has become infructuous.

Recording the said submission the writ petition is dismissed as

infructuous.

Sd/-

VIJU ABRAHAM JUDGE

cks

2025:KER:69759

APPENDIX OF WP(C) 1587/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE DATED 8.3.1974 ISSUED TO THE PETITIONER UNDER SECTION 12A OF THE INCOME TAX ACT, 1961.

EXHIBIT P2 TRUE COPY OF THE PAN CARD ISSUED TO THE PETITIONER EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 29.4.1985 ALLOTTING A REGISTRATION NUMBER TO THE PETITIONER UNDER THE FOREIGN CONTRIBUTION (REGULATION) ACT 1976.

EXHIBIT P4 TRUE COPY OF THE COMMUNICATION DATED 29.4.2016, WHICH INFORMED THE PETITIONER THAT IT HAD BEEN ISSUED WITH A RENEWED CERTIFICATE VALID FOR A PERIOD OF FIVE YEARS WITH EFFECT FROM 1.11.2016 EXHIBIT P5 TRUE COPY OF THE PUBLIC NOTICE DATED 4.10.2017 ISSUED BY THE 2ND RESPONDENT EXHIBIT P6 NIL EXHIBIT P6 (A), TRUE COPY OF THE IMAGES OF THE MESSAGES P6(B), P6(C) DISPLAYED BY THE NGO DARPAN PORTAL. EXHIBIT P7 TRUE COPY OF THE RELEVANT PAGES EMAIL CORRESPONDENCE THAT HAPPENED BETWEEN THE PETITIONER AND THE NGO DARPAN PORTAL ON 8.3.2018 EXHIBIT P8 TRUE COPY OF THE INTERIM ORDER DATED 20.12.2018 IN WPC NO 41185 OF 2018 EXHIBIT P9 TRUE COPY OF THE NOTIFICATION NO 11/21022/58(370)/2018-FCRA(MU) DATED 15.1.2019 EXHIBIT P10 TRUE COPY OF THE NOTIFICATION NO 11/21022/23(15)/2020-FCA-11 DATED 23.11.2020 EXHIBIT P11 TRUE COPY OF THE RELEVANT PAGES OF IMAGES SHOWING THE STEP BY STEP PROCESS OF LOGIN TO THE NGO DARPAN PORTAL. EXHIBIT P12 TRUE COPY OF THE PUBLIC NOTICE DATED 13/10/2020 EXHIBIT P13 TRUE COPY OF THE REPLY EMAIL RECEIVED BY THE PETITIONER WHILE ATTEMPTING TO

2025:KER:69759

OPEN THE BANK ACCOUNT FROM FCRA CELL NDMB SBI Exhibit P18 TRUE COPY OF THE SCREENSHOT SHOWING THE DARAPAN ID GRANTED TO THE PETITIONER ON 11.11.2021 Exhibit P19 TRUE COPY OF THE SPEED POST TRACKING PAGE DATED 24.6.021 Exhibit P20 TRUE COPY OF THE SCREENSHOT SHOWING PENALTY NOTIFICATION ON THE PETITIONER'S FCRA PORTAL DASHBOARD Exhibit P21 TRUE COPY OF THE FC-6C APPROVAL LETTER DATED 17.12.2021 ISSUED BY THE 2ND RESPONDENT Exhibit P22 TRUE COPY OF THE PETITIONER'S EMAIL CORRESPONDENCE WITH SBI NDMB DATED 30.12.2021 Exhibit P23 TRUE COPY OF THE COVERING LETTER DATED 10.1.2022 PROVIDED WITH FROM FC-6A APPLICATION NUMBER 0014932021 FILED BY THE PETITIONER.

Exhibit P24 TRUE COPY OF THE ''ONE AND THE SAME'' CERTIFICATE DATED 31.12.2021 ISSUED BY THE TAHSILDAR, THIRUVALLA TALUK. RESPONDENT ANNEXURES

Annexure R2(a) True copy of the Foreign Contribution (Regulation) Amendment Act, 2020 Annexure R2(b) True copy of public notice No. II/21022/23(15)/2020-FCRA-III dated 23.11.2020 Annexure R2(c) True copy of DARPAN Registration Certificate granted to the Petitioner