Anjani Kumar Mishra, J. - (1.) Heard Shri S.C. Tripathi, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) This writ petition has been filed by the petitioner seeking a writ of prohibition, prohibiting the opposite party no. 1 from proceeding any further with a miscellaneous application dated 12.04.2016 filed by the second respondent.
(3.) The dispute in the writ petition pertains to plot no. 30 area 0.287 hectares situated in Village Sonari, District Jaunpur. The petitioner is recorded over this plot, having purchased the same by means of a registered sale deed dated 20.01.1997, executed by one Dhannu.;