ST. GIRI SCHOOL Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) By this petition petitioner seeks a direction to the respondent NDMC to provide an independent water connection to the petitioner School.

(2.) Subject petition has been filed contending that there is a dispute between the school and the landlords. Learned counsel submits that the school has been running in the said premises for the last 40 years and now the members of the temple have started interfering in their use and occupation and disputing their rights in the property.

(3.) Learned counsel for the petitioner submits that earlier the water was being supplied through the water connection of the temple, however, the same has now been disconnected and the school is without any water supply and has to provide water to the students through water tankers.