Rajan Roy, J. - (1.) Heard.
(2.) After hearing and perusing the orders passed by the court below, the Court finds that a consolidation scheme prepared by tenure holders of the village under Section 53A read with Section 53 of the U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as "the Act 1953") was recognized by the Deputy Director of Consolidation. During these proceedings, the Assistant Consolidation Officer exercising his powers under Section 19-A of the Act 1953 passed an order on 22.12.1983 by which a 'chak' was allotted to the petitioner comprising of Gata No. 858 belonging to opposite party nos. 3 to 5 who were recorded the tenure holders in respect there of ,and Gata Nos. 857 and 859 which were recorded as 'Usar' and 'Naveen Parti' respectively and were under the control of Gaon Sabha.
(3.) One Hausala Prasad the father of opposite party no.7 herein moved a complaint/application against the allotment of the said chak in favour of the petitioner before the Deputy Director of Consolidation stating that the Assistant Consolidation Officer had wrongly ascertained the value of plots under the control of the Gaon Sabha and had illegally granted the chak to the petitioner.;