ADARSH PUBLIC SCHOOL Vs. SUNIL JINDAL

JUDGEMENT

(1.) THE plaintiff-School has filed the present suit for seeking the following reliefs:

(2.) THE case of the plaintiff-school is that it is a Senior Secondary School run under aegis of Dr. B.R. Memorial Society (society registered under the Societies Registration Act). The Society in 1985 was allotted 1.48 acres of land by DDA in "C" Block, Vikas Puri for running the School. The total strength of the students studying in the School is around 2800 and the teaching faculty comprises of approx. 114 teachers.

(3.) THE said road is a strategically significant passage for the people and connects Outer Ring Road from one side and Najafgarh Road from the other side.