LINGAIAH MIRYALA Vs. TELANGANA ADMISSION FEE REGULATORY COMMITTEE

JUDGEMENT

(1.) The appellants-writ petitioners have filed the present writ appeal challenging the order dated 28.01.2020, passed by a learned Single Judge, in W.P.No.140 of 2020, wherein they had questioned the inaction of the respondent Nos.1 to 6 in acting upon their representation dated 01.08.2019.

(2.) However, by the impugned order, the learned Single Judge while taking note of the pendency of W.P.No.22417 of 2018, in relation to the same subject, filed by the respondent No.7 and various other Law Colleges, permitted the appellants-writ petitioners to get themselves impleaded in the said writ petition and to ventilate their grievance with regard to enhancement of fee being sought for by the respondent No.7.

(3.) Today, when the matter has come up for admission, Mr. H.B.Ramcharan Lal, the learned counsel for the appellants, submits that the appellants-writ petitioners have completed their L.L.B (3 Years) Course and are in dire necessity to apply for admission into the next higher courses. Therefore, they require the Graduation Certificates to be issued to them.