AIM ADDCOM PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) At the instance of the Superintendent of Police, Saran vide letter dtd. 23/6/2017 (Annexure-1), the petitioner is said to have installed CCTV cameras at 24 places at Chhapra with the following conditions:-

(2.) The petitioner claims to be a company incorporated under the Companies Act, 1956, engaged in the business of providing CCTV cameras to the local administration for ensuring the maintenance of law and order.

(3.) It is the petitioner's case that, acting upon the said communication dtd. 23/6/2017, the petitioner has been displaying advertisements through the installed CCTV Unipoles since October 2017. The details have been given in the writ petition in relation to the expenditure incurred by it on the installation of CCTV cameras.