- (1.) The petitioner, who claims himself to be the oustee, has filed this petition under Articles 226 and 227 of the Constitution of India for issuing direction to the respondents to allot him a plot being an oustee under the Haryana Urban Development Authority's Policies dated 18.3.1992 and 12.3.1993.
(2.) Admittedly before approaching this Court, the petitioner did not make any representation to the authorities concerned. In view of the admitted position, learned counsel for the petitioner wants to withdraw this petition with liberty to the petitioner to first approach the authorities, and thereafter, if the representation submitted by the petitioner is not considered by the authorities, then he may approach this Court, in accordance with law. Dismissed as withdrawn with the aforesaid liberty. Petition dismissed.;