M.M.KUMAR, J. - (1.) (ORAL)
(2.) THE prayer made in this petition under Article 226 of the Constitution is for issuance of a direction to the respondents to allot a plot to the petitioner out of oustees quota in Sector 12, Sonepat. For the relief claimed in the petition, the petitioner has already served a legal noticethrough his counsel on 1.2.2006 (P-3) wherein all the detailed facts have been given. Without going into the merits of the controversy raised in the writ petition and refraining ourselves from expressing any opinion thereon, we deem it just and proper to direct the respondents to take cognizance of the legal notice issued by the petitioner through his counsel and decide the same in accordance with the policies applicable to the oustees with regard to C.W.P. No.5117 of 2006 : 2 : the allotment of a plot. The petitioner shall be given a personal hearing before taking any decision on merit. The needful shall be done within a period of four months from the date a certified copy of this order is produced before the respondents. If the petitioner is found entitled to allotment of a plot under the oustees quota, the same may be allotted to him within four weeks thereafter or if there is a draw, the name of the petitioner be considered in the same. The writ petition is accordingly disposed of.;