CHANGE INDIA Vs. K.SHANMUGAM

JUDGEMENT

(1.) We have heard MrA.Yogeshwaran, learned counsel for the petitioner and Mr.M.Elumalai, learned Special Government Pleader accepting notice for the respondents.

(2.) The above contempt petition has been filed alleging willful disobedience of the order passed by this Court dated 24.4.2015 in W.P.No.28106 of 2014.

(3.) The petitioner organization, which has been registered under the provisions of the Companies Act , filed the said writ petition, styled as a public interest litigation, seeking to direct the respondents to install and maintain best quality high resolution CCTV Cameras equipped with night-vision feature and necessary uninterrupted power supply inverter back-up in all the rooms corridors lock-ups and frontage of all the Police Stations in Tamil Nadu and link them at appropriate levels through inter-net facility for surveillance storage documentation and supervision within a time frame fixed by this Court.