MOHD RIZWAN Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been preferred seeking the following reliefs:

(2.) Learned counsel appearing on behalf of the Petitioners, at the outset, submits that necessary aid to a large extent has been given to the Petitioners. However, the children residing in the JJ Basti, Jamia Nagar, Noor Nagar, Pahadi Jhuggi-128, South Delhi-110025, are unable to educate themselves due to lack of resources and, therefore, a suitable direction be given to the Respondents to consider the request of the Petitioners for grant of stationery, books etc., to the children, to enable them to study.

(3.) In view of the aforesaid submission, we dispose of the present writ petition along with the pending applications, with a direction to the Respondents to consider the request of the Petitioners for grant of books, etc., to the children residing in the JJ Basti etc. as aforementioned and take a decision as expeditiously as possible.