1. After hearing the matter for sometime, all the counsels appearing for petitioners submit that they would limit their prayer for refund of excess fees and at the same time in order to put quietus to the situation, would give up interest for the said amount and waive off their claim to seek interest.

2. Learned counsel appearing for the respondents though have sought for further reduction, however upon suggestion of the court have accepted that they would refund the fees charged in excess of that fixed by the Admission Overseeing Committee. It is also to be noted that the co-ordinate Bench has also affirmed the fee fixed by the Admission Overseeing Committee and directed refund of amount collected in excess.

3. In light of such stand, the matter does not require further adjudication.

4. Accordingly, the petitions are disposed off. M/s.Rajarajeshwari Medical College is to make good the fees collected in excess of what was fixed by the Admission Overseeing Committee which refund would be made within a period of three months from the date of receipt of certified copy of the order.

5. Needless to state that the said respondent will have no further liability in the form of interest. In the event the order is not complied, petitioners are at liberty to seek for revival of the petitions.

6. Accordingly, the petitions are disposed off.

7. Sri. Chandrakanth Goulay undertakes to file Vakalath for respondent no.5 in W.P.No.8578/2024.