Prakash Tatia, J. - (1.) AT the request of learned Counsel for the parties, this writ petition is heard finally.
(2.) THE petitioner 's grievance is that the petitioner has wrongly been denied the construction permission by the respondent Municipal Board. The petitioner has submitted an additional affidavit before this Court stating therein that the same Municipal Board has given permission to other similarly situated persons namely, Fakir Mohammed and Razak Mohammed sons of Shri Abdul Shakoor and their land is also situated in araji No. 5005/ 2. The petitioner has also submitted copy of permission granted by Municipal Board as Annex.6. The petitioner also submitted that he has deposited the conversion charges before the Municipal Board on 16.02.2004, therefore, the petitioner is entitled to obtain allotment from the respondent Municipal Board.
(3.) LEARNED Counsel for the respondent Municipal Board submitted that since the land in question is falling in the area of proposed bus stand, there fore, the permission was refused.;