ANJANI KUMAR MISHRA, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents. Although, the matter has been taken up in the revised call, counsel for the Gaon Sabha has not appeared. The instant writ petition is directed against the order dated 27.09.1989 passed by the Consolidation Officer, Basti and the order dated 26.07.2017 passed by the Deputy Director of Consolidation, Sant Kabir Nagar.
(2.) The facts of the case as submitted by counsel for the petitioner are that one Baldeo obtained a patta of the land in question. He thereafter acquired rights of a bhumidhar with transferable rights and on its basis executed a sale deed in favour of the petitioner on 19.05.1980.
(3.) The sale deed pertains to plot no.293/1 area 0-1-6 situated in village Chhitauna, Tappa Dakkhin Haveli, Pargana Magahar Purab, Tehsil Khalilabad, District Basti.;