The High Court of Delhi has dismissed the plea moved by the Commonwealth Human Right Initiative (CHRI) against the suspension of its FCRA registration by the Central Govt in 2021.
Justice V Kameswar Rao observed, "I do not see any reason to interfere with the order dated 7 June 2021. The writ petition is dismissed."
The bench observed that the order suspending the petitioner is in consonance with the object which the instant legislation/statute strives to achieve & has not gone in excess of that object.
The petitioner had challenged the suspension order dated 7 June 2021 passed by the Ministry of Home Affairs under section 13 of the Foreign Contribution Regulation Act, 2010.
The petition said the petitioner was granted FCRA Registration in Sept 1993. Thereafter, it was renewed in Oct 2026 with validity till Oct 2021.
Petitioner further said the FCRA Registration was suspended on 7 June 2021 for 180 days. It was challenged & it was stated there was no violation of the FCRA 2010. The petitioner had requested urgent revocation of its FCRA registration.
It was submitted that on Dec 1, 2022, the suspension order was extended for another period of 180 days. On Dec 7, 2021, a show-cause notice was served on the petitioner.
According to the show-cause notice the Central Govt had authorised the audit of the account books & activities for the first time.
The said audit was conducted in Aug 2021. Upon the scrutiny of audited records, certain observations were drawn & shared with the petitioner through a letter.
It was the case of the petitioner that the order of suspension was erroneous on various grounds. It was stated that details of activities/projects for which foreign contribution have been received & utilised have not been given at the prescribed point 3(a) in FC-4 form in AR for the Financial Year 2028-19.
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