ANJANI KUMAR MISHRA, J. - (1.) HEARD Sri Kunal Ravi Singh, learned counsel for the petitioner and learned Standing Counsel for the State - respondents. None has appeared on behalf of contesting respondents even though the matter has been taken up in the revised list.
(2.) THIS petition is directed against an order dated 26.4.1985 passed by the Deputy Director of Consolidation, Balia in a reference prepared at the instance of the respondent no. 4. The application filed by respondent no. 4 was for providing a chak road and the same has been accepted and a chak road has been carved out. By the same order, another chak road and Nali has been abolished.
(3.) LEARNED counsel for the petitioner has submitted that the chak road has been carved out in such a manner that his holding has been divided into two parts. It is further his submission that even before the court below, he had submitted that the chak road be carved out towards west of his grove and on the boundary of his grove and the adjoining chak of the respondent no. 4. It is further the case of the petitioner that the chak road, as has been carved out by the impugned order, separates the agricultural holding of the petitioner from his grove. The petitioner is aggrieved by this chak road because his source of irrigation exists in his grove land and once the chak road is carved out on the spot, he will face difficulty in irrigating his chak from his private source of irrigation, situated on his grove land.;