RAJIV JOSHI,J. - (1.) This writ petition has been filed for quashing the orders dated 26.2.2018, 3.11.2014 and 31.12.2011 passed by Deputy Director of Consolidation, Settlement Officer Consolidation and Consolidation Officer, Basti respectively.
(2.) The facts of the case as reflect from the record are thus:
(3.) One Balram, son of Suryamani was the recorded bhumidhar of plot no. 80 area 1-7-8 situated at village Khairo Ojha, Tappa Nawai, Pargana Nagar Paschim, Tehsil Haraiya, District Basti. Balram was issueless and he executed a registered Gift-deed dated 11.1.1980 in favour of the petitioner Smt. Paras Dei. Subsequently, Balram also executed registered sale deeds on 8.6.1984 and 20.9.1984 in favour of Jogendra (respondent no.9) and Rajendra (father of respondent nos. 4 to 8).;