M/S. Vasavi Academy Of Education vs The State Of Telangana
2026 Latest Caselaw 169 Tel

Telangana High Court

M/S. Vasavi Academy Of Education vs The State Of Telangana on 30 March, 2026

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

       IN THE HIGH COURT FOR THE STATE OF TELANGANA
                       AT HYDERABAD
           THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
                    WRIT PETITION No.34007 of 2017
                               30 MARCH, 2026
Between:
M/s. Vasavi Academy of Education,
(Society registered under the A.P. (Telangana Area)
Public Societies Registration Act, 1350 F.,
9-5-81, Ibrahim Bagh, Hyderabad-500031,
(Represented by its Secretary M.Krishna Murthy,
S/o. Sri M.Veerashalingam) and two others
                                                            ... Petitioners
                                       AND
The State of Telangana,
rep. by its Principal Secretary,
Higher Education Department,
Telangana Secretariat, Hyderabad
                                                          ...Respondent

                              :ORDER:

This Writ Petition is filed seeking the following prayer:

"...to issue a Writ, Order or Direction and more particularly one in the nature of the Writ of Mandamus declaring the action of the Respondent in not notifying the fee of Rs.1,60,000/- for the block period of 2016-17 to 2018-19 under Rule 4 of the 'Telangana Admissions and Fee Regulatory Committee' (Professional Courses Offered in Private, Un-aided Professional Institutions) Rules, 2006 as contrary to the Orders dated 27.06.2017 in WAMP No.1554 of 2017 in WA No.798 of 2017, illegal and arbitrary and consequently direct the Respondent to notify the fee of Rs.1,60,000/- for the block period of 2016-17 to 2018-19 under Rule 4 of the 'Telangana Admissions and Fee Regulatory Committee' (Professional Courses Offered in Private, Un-aided Professional Institutions) Rules, 2006 and pass..."

2. When the matter is taken up for hearing, Mrs. G.Sridevi,

learned counsel representing Mr. M.Srikanth, learned counsel for

the petitioners submits that the present writ petition was filed in

respect of the block period 2016-17 to 2018-19 relating to fee. She

further submits that due to the efflux of time, the cause in the

present writ petition does not survive for further adjudication.

3. In view of the above, this Writ Petition is disposed of as

infructuous. No costs.

Pending miscellaneous applications, if any, shall stand

closed.

_____________________ JUVVADI SRIDEVI, J

Date: 30.03.2026 rev