R.V. Raveendran J. - (1.) Leave granted in SLP(C) No.13448/2007. Issue involved in the writ petitions
(2.) The Petitioners In These Writ Petitions Are All Private unaided professional colleges in Madhya Pradesh. Though various questions were raised in these writ petitions, during arguments, parties agreed that the only issue that now survives for consideration in these writ petitions is the question of fee structure in regard to medical, dental and other health related professional institutions in Madhya Pradesh for the years 2003-04 and 2004-05.
(3.) The other issues that were raised in the writ petitions related to (i) right of Association of private unaided colleges to have a separate common entrance test for admissions; (ii) validity of the order of the State Government fixing the management quota as 50%; (iii) validity of the order of the State Government directing the unaided colleges to admit students according to the merit on the common entrance test conducted by the State Government; (iv) validity of the Rules regarding the conduct of common entrance test and validity of the guidelines by the Admission Committee regarding admissions. Prayers relating to these issues have now become infructuous and redundant on account of either passage of time, or account of other laws being made replacing the rules/guidelines challenged or on account of the clarification of various issues of this Court in PA Inamdar vs. State of Maharashtra - 2005 (6) SCC 537 . Facts and issues in the Civil Appeals;