RAJENDRA K. GUPTA Vs. SHRI SHIVRAJSINGH COUHAN

JUDGEMENT

(1.) The petitioner has filed the instant public interest litigation, with the relief to stay the process of issuance of e -challans with the help of Close Circuit Television Footage by Road Transport Officer and e -challans which have already been issued be cancelled and the amount recovered on the basis of e -challans shall be returned to all concerned. He has also prayed for issuance of writ of mandamus, directing all the concerned authorities to keep CCTV recording in custody till the end of process.

(2.) The petitioner has also impleaded the Chief Minister, Home Minister of the State, Chief Secretary, Government of Madhya Pradesh; Director General of Police, Bhopal; Inspector General of Police, Indore Division, Indore; Deputy Inspector General of Police, Indore Division, Indore; Commissioner, Municipal Corporation, Indore; Superintendent of Police (Traffic), Indore; Deputy Superintendent of Police by name. In page No.3 of the writ petition, he has also mentioned the name of Hon'ble the President of India. Last paragraph of writ petition at page 6 and paragraph No.3 at page No.4 are relevant, which read, as under: -

(3.) The contention of the petitioner is that the Traffic Police have no power to issue e -notice on the basis of the recording of the CCTV camera, nor they have any power to issue e -challan on the basis of the footage of CCTV recording in violation of the Traffic Rules and prayed for the following relief: -