(1.) Pursuant to the direction issued by this court on 7.6.2018, the Principal of 2nd respondent College is present before the Court and has handed over a demand draft for Rs. 3,90,000/- drawn in favour of the petitioner on Vijaya Bank bearing No. 742515 dated 12.6.18.
(2.) Learned counsel for the petitioner has received the same.
(3.) In the instant case, the petitioner has sought for a mandamus to direct the respondents 1 and 2 to return the original documents together with tuition fee of Rs. 3,90,000/- paid at the time of admission. The co-ordinate Bench while considering the claim of the petitioner, vide order dated 7.6.2018, had made the following observations: