LAWS(GJH)-2019-4-236

MINESH GANABHAI BHUNETAR Vs. STATE OF GUJARAT

Decided On April 11, 2019
Minesh Ganabhai Bhunetar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This Court on 01.04.2019 passed the following order:-

(2.) Pursuant to the detailed directions issued by this Court, on the next date i.e. on 09.04.2019, the petitioner had chosen to withdraw the petition. However, considering the fact that vital issue has arisen before the Court with regard to the installation of CCTV cameras and its working and maintenance all throughout the year, such permission was not granted.

(3.) Today, the affidavit-in-reply on behalf of the respondent no.1 is filed by the Additional Chief Secretary, Home Department, stating therein that they have in all 619 Police Stations in entire State of Gujarat and the work of installation of CCTV cameras is completed. The work order has issued to M/s Godrej and Boyce Mfg.Co.Ltd and M/s Wipro Infotech Ltd. on 02.07.2015. They have divided all the police stations into three categories:- (I) Small sized Police Station (ii) Mid sized Police Station and (iii) Big sized Police Station.