(1.) This is an appeal (Letters Patent Appeal) against the judgement of a Single Bench of the learned passed in Writ Petition No. 591 of 1984 titled as above on 28-9-1984, whereby the learned Single Bench has dismissed the writ petition in limine.
(2.) In the writ petition before the learned Single Bench, the petitioner was asking for a writ of prohibition against respondent No. 1, (Munsiff Pulwama) for proceeding with the Civil Suit No. 1/1973 titled Mst. Sara versus Iqbal Koka and others. The said suit was instituted in the Lower Court of the Munsiff on 5-4-1973 and is a suit for possession on the basis of enforcement of right of prior purchase regarding land measuring 4 kanals falling under Survey No. 269/11/Min from Khewat No. 5 of village Noorman, Pulwama.
(3.) It is alleged in the said suit that the defendant No. 2 (Rajab) sold the land by virtue of a sale deed executed on April the 4th, 1972 and registered on 6th April, 1972 to defendant No. 7 for a consideration of RS.2000/-, whereas inflated amount of Rs. 4000/- has been shown in the sale deed.