- (1.) HEARD learned Counsel for the parties.
(2.) THIS writ petition has been filed by allottee, who has been dispossessed either immediately before or after filing of the writ petition. This writ petition was filed during summer vacation on 7. 6. 2006 and on 9. 6. 2006, it was directed to be put up as fresh on 4. 7. 2006. It is admitted to the petitioner that before 4. 7. 2006, he had been dispossessed.
(3.) EARLIER also matter came up before me in the form of Writ Petition No. 9634 of 2004, which was allowed on 5. 9. 2005.;