MAULIK MAHENDRAKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Patel, learned AGP for respondent No. 1, Mrs. Nanavati, learned Counsel for respondent No. 2 and Mr. Dave, learned Counsel for respondent No. 3, waive service of notice of Rule. With the consent of the learned Counsel appearing for both the sides, the matter is finally heard.

(2.) THE petitioner has preferred the petition for appropriate writ to direct respondents No. 2 and 3 to refund the amount of Rs. 80,000/- collected on the basis of excess fees of 1000 US Dollar per year for two academic years of 2000-02 at the rate of Rs. 40 per One US Dollar in compliance of the Notification dated 24. 11. 1999 read with the circular dated 3. 6. 2003 issued by the respondent No. 1.

(3.) MR. DESAI, learned Counsel for the petitioner has not pressed the interest on the aforesaid amount, though claimed in the petition.