On Tuesday, the High Court of Kerala directed the state government, Keltron and several private companies, connected with the installation of artificial intelligence (AI) cameras under the Safe Kerala initiative, to spell out their stand on a plea by 2 Congress leaders for quashing of approval given to the project.
A bench of Chief Justice Sarasa Venkatanarayana Bhatti and Justice Basant Balaji also directed the State Govt not to make any financial payments as part of the project without seeking further clarification from it or till further orders.
The Court issued notice to the state government, its transport, finance and industries departments, Kerala State Electronics Development Corporation Ltd (Keltron) and several private companies connected with the tender process and installation of the cameras under the project.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!