- (1.) Heard Sri S.C. Tripathi, learned counsel for the petitioner and Sri Manoj Kumar Yadav, counsel for the respondent no. 4, the Gaon Sabha.
(2.) By means of this writ petition, the petitioner has sought a writ of prohibition prohibiting the respondent no. 2 from entertaining and deciding case no. 30, under Section 333 of the U.P. Zamindari Abolition & Land Reforms Act.
(3.) A writ of certiorari has also been claimed for quashing the order dated 16.06.2015 passed by the respondent no. 2.;