- (1.) Heard Sri Manish Kumar Nigam, learned counsel for the petitioner and the learned Standing Counsel for the State.
(2.) By means of this writ petition, the petitioner has challenged the order dated 07.01.2011 passed by the Tehsildar, Kairana, District Muzaffar Nagar.
(3.) The allegation of the petitioner is that there was a road in front of his house. The private respondent nos. 4 to 7 entered into a dispute with the petitioner and in this regard an FIR was also lodged against the private respondents. However, just to harass the petitioner they made a complaint to the Tehsildar that the petitioner is constructing a road on the land that does not belong to the petitioner and the Tehsildar issued a direction to S.H.O. Kairana to see that no such road is constructed.;