E UDHAYAVANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing for the petitioner has submitted that the petitioner had been admitted in the 4th respondent college on payment of Rs.30,000/-, which is stated to be the prescribed admission fees, pursuant to the orders passed by this Court, on 28.09.2010, in M.P.No.1 of 2010.In view of the above, the learned counsel for the petitioner had submitted that no further orders are necessary.

(2.) BASED on the submission made by the learned counsel for the petitioner, since, no further orders are necessary, this Writ Petition is closed.