MCD Vs. ANJALI DEVI JAJODIA EDUCATION FOUNDATION

JUDGEMENT

(1.) Delay condoned.

(2.) This appeal is filled against the order dated 25.08.2005 passed by the learned Single Judge in WP(c) No. 13207/2005.

(3.) The case of the appellant is that a direction has been given to the MCD to carry out repairs in the school being run by. The Anjali Devi Jajodia Education Foundation which is a private body. Though the said Foundation is getting 95% contribution towards the functioning of the school from the MCD. however this does not mean that the MCD is under a legal obligation to maintain the said school. The Foundation is entitled to utilize its monies received from the MCD for carrying out repairs etc. No provisions of law has been shown to us to establish a legal obligation upon MCD to carry out repairs of the school.