- (1.) List the application on 23rd September, 2005.
(2.) The application is disposed of in terms of the order dated 25th August, 2005, which reads thus : "In view of the law laid down by this Court in P. A. Inamdar and Ors. v. State of Maharashtra and Ors., (Civil Appeal No. 5041 of 2005), it is not necessary to make any observation at this stage, except that the admissions made would be in terms thereof. Admissions under the N.R.I. quota hereinafter shall be made in terms of the law laid down in P. A. Inamdar . THE colleges will intimate by 10th October, 2005, the State Government about the particulars of the persons admitted, details as to their status of being N.R.I. and the fee charged from them." The application is allowed in terms of prayer (a). At this stage, there is no question of granting relief as prayed in para 15(b). The application is disposed of accordingly. Order accordingly.;