Rajes Kumar, J. - (1.) Heard Sri Govind Krishna, learned Counsel for the petitioner, Sri Sheo Ram Singh, learned Counsel appearing for respondent Nos. 5 and 6 and learned Standing Counsel appearing for respondent Nos. 1, 2, 3 and 4.
(2.) By means of the present writ petition, the petitioner is challenging the order of the Deputy Director of Consolidation, Azamgarh dated 10th September, 1993 passed in reference No. 1123 under section 48 (3) of the Consolidation of Holdings Act (hereinafter referred to as "Act"), Annex-ure-7 to the writ petition.
(3.) Learned Counsel for the petitioner submitted that a chak road was constructed to enable the petitioner for egress and ingress to reach her plot No. 159 chak No. 152. At the instance of the respondent No. 5, the impugned order has been passed without giving any opportunity and without giving any reason. It has been held that there is no need of any chak road and a direction has been issued to remove the chak road. He submitted that by the impugned order, the petitioner has been badly effected.;