M.K.KOUL, J. - (1.) THE petitioner is aggrieved by the order dated October 5, 1995 passed by the Additional Director Consolidation of Holdings under Section 42 of the Act. By this order the claim is respondent No. 2 for the grant of passage to his land has been accepted. Furthermore, the petitioner has been given an equivalent area from the land of respondent No. 2 to compensate him. It is thus clear that the petitioner has suffered no loss. He has no cause of action which may be remediable through the present proceedings. The order passed by the Additional director only ensures that respondent No. 2 gets a passage to his land. It is just and fair. There is no ground to interfere. Accordingly, the writ petition is dismissed in limine.;