Mahendar Kumar Goyal, J.:— Learned counsel for the respondent no. 1 submits that in view of letter of the State Government dated 17/15 June, 2020, they would not compel the member of the petitioner-association to pay enhanced affiliation fee for the session 2020-2021 and would charge the same affiliation fee charged for the session 2019-2020.
2. Learned counsel for the petitioner submits that the writ petition may be disposed of in aforesaid terms.
3. Taking into consideration the contention advanced by the learned counsels for the respective parties, this writ petition is disposed of in terms of assurance extended by the learned counsel for the respondent no. 1.