SANGEETA CHANDRA,J. - (1.) Heard Sri B.S. Pandey, learned counsel for the petitioner and Paras Nath Singh, learned counsel for the respondent nos. 4 and 5.
(2.) This writ petition has been filed by the petitioner challenging the order dated 25.11.2010 passed by the Additional Sub Divisional Magistrate, Basti and the order dated 14.1.2011 passed by the Commissioner, Basti and the order dated 7.2.2011 passed by the Board of Revenue.
(3.) The case set up by the petitioner is to the effect that respondent no. 4 - Chinta Haran and one Deshraj were cotenure holders of old plot no. 2013. The total area of Plot was four bighas, 4 biswas and 4 biswansi. The respondent no. 4 and Deshraj had equal share, thus the respondent no. 4 had a share of 2 bighas, 2 biswas and 2 biswansi. The respondent no. 4 was in need of money and sold half of his share i.e. 1 bigha, 1 biswa and 1 biswansi through registered sale deed to the petitioner on 15.10.1990. The new number of this plot is 248, village Shitawar Tappa Karan, Pargana, Tehsil and District Basti.;