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Judgment
Vikas Bahl, J
This is a Civil Writ Petition filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari to quash the illegal demand of ` 21,00,000/- raised by respondent No.3 vide its impugned email dated 02.11.2023 (Annexure P-7).
Learned counsel for the petitioner has submitted that he wants to withdraw the present writ petition with liberty to petitioner to file a fresh petitioner after challenging the following clause of the prospectus and also after giving full and better particulars:-
“ NOTE FOR KCVAS:-
(i) The fee will be payable on a yearly basis and the college shall not insist on the candidate to deposit the fee for the entire course in advance. At the most candidates can be asked to furnish a surety bond/undertaking/bank guarantee that they will be liable to pay the balance fee for the whole course even if they leave the degree program in-between.”
In view of the above, the present civil writ petition is dismissed as withdrawn with liberty aforesaid.
It is made clear that in case any such fresh petition is filed, then, all the aspects including the aspect of maintainability would be considered at that stage.