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There is a huge food wastage and water wastage at wedding functions in Delhi even as an “unconfirmed report” has stated that three girls recently starved to death here and people continue to face water shortage, the Supreme Court said Thursday seeking to know the government’s plan to deal with the issue.
Commercial interest of motels and farmhouses owners, where marriage ceremonies take place, was getting far more than the public interest, indicating a “very sorry and sad state of affairs”, prima facie reserved for rich and powerful, the apex court observed.
The bench headed by Justice Madan B lokur also comprising of Justices Deepak Gupta and Hemant Gupta stated that it was high time for the authorities concerned with the governance of delhi gave more precedence to public interest over commercial interests of owners of motels and farmhouses. It also asked the Delhi’s chief secretary to appear before it on December 11 so that appropriate directions could be passed in this regard..
The court, which was hearing a matter related to Blue Sapphire motel here, was informed that there were around 300 marriage halls in Delhi but during the wedding season around 30000 to 50000 marriages take place on a single day.
The counsel appearing for the motel said they had an underground water tank of one lakh liter capacity and the fire department has told them increase it to 1.27 lakh liter.
The court stated about numerous farmhouses and motels in Delhi and the amount of water used by them for carrying out their business.
The issue cropped when court was hearing a matter related to sealing of unauthorized constructions in Delhi. The top court is also seized of the issue related to validity of the Delhi Laws (Special Provisions) Act, 2006 and subsequent legislations which protect illegal construction from being sealed.
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