- (1.) Let the counsel for the petitioner first obtain the necessary information as to how the project was not found feasible by making any application under appropriate law, so that the aspect of consideration of the case of the petitioner for allotment of a plot could be considered in exercise of writ jurisdiction. So far, no necessary information has been provided which may call for any interference.
(2.) Dismissed as withdrawn with liberty to the petitioner to file a fresh petition after obtaining the necessary information.;