(1.) This is an application for leave to appeal to His Majesty in Council under Section 110, Civil P.C. The facts, as stated by the learned counsel, for the applicant, which have not been controverted, are briefly these.
(2.) In 1931, the Municipal Board of Agra decided upon a scheme for the improvement of a part of the town of Agra, Mohalla Sabzi Mandi, and, in furtherance of the scheme, granted licenses to the people who owned houses or land in the Mohalla. They were to raise constructions according to the plan approved and sanctioned by the Board. One of the persons, who were granted a license was Lala Munna Lal.
(3.) On 17 January 1931, the Board permitted Munna Lal to make certain constructions abutting the road. They were, mostly, in accordance with the plan sanctioned by the Board, but part, of the constructions did not strictly tally with it.