GIRISH M DAS Vs. STATE OF GUJARATS

JUDGEMENT

(1.) WE have heard Mr. G.M. Das, learned counsel who appears as party -in -person, Mr. Vandan Baxi, learned Assistant Government Pleader appearing for respondent No.1, Mr. Devang Vyas, learned Assistant Solicitor General of India assisted by Mr. Shakeel A. Qureshi, learned counsel appearing for respondent No.2.

(2.) THIS writ petition in the nature of Public Interest Litigation has been filed by the advocate of this Court as party -inperson, claiming for the following reliefs : -

(3.) THE facts of the case are that in Cobra Post and Gulail.com, it was reported that Gujarat Police had mounted surveillance on a woman travelling from Bangalore to Gujarat and also to Bangalore and Mumbai and Gujarat Government had appointed a Commission of inquiry (two members) under Commission of Inquiries Act, 1952 and notification in this regard has been issued on 26.11.2013 and inquiry is to be headed by a retired Judge of this Court Sugnyaben K. Bhatt.