Amitkumar S/O Tulshibhai Ratod vs State Of Gujarat
2025 Latest Caselaw 1550 Guj

Gujarat High Court

Amitkumar S/O Tulshibhai Ratod vs State Of Gujarat on 31 July, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                                   NEUTRAL CITATION




                             C/WPPIL/36/2025                                        ORDER DATED: 31/07/2025

                                                                                                                    undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/WRIT PETITION (PIL) (WRIT PETITION (PIL)) NO. 36 of 2025

                      ==========================================================
                                         AMITKUMAR S/O TULSHIBHAI RATOD & ANR.
                                                         Versus
                                               STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR AFTABHUSEN ANSARI(5320) for the Applicant(s) No. 1,2
                      MS. HETAL PATEL, ASSISTANT GOVERNMENT PLEADER for the
                      Opponent(s) No. 1,2,3,4,5
                      ==========================================================

                         CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE
                               SUNITA AGARWAL
                               and
                               HONOURABLE MR.JUSTICE D.N.RAY

                                                            Date : 31/07/2025

                                               ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

For the grievances raised by the petitioners in the

present petition, filed in the nature of Public Interest

Litigation, in the nature of incident which is sought to be

reported in the writ petition, the appropriate cause of action

for the petitioners was to approach the higher authorities,

which has not been done. The present petition is, accordingly,

disposed of with the observation that the petitioners may

approach the competent authority for redressal of their

grievances and in case of inaction of the

respondents/competent authority, it would be open for the

petitioners to approach this Court by taking recourse to the

NEUTRAL CITATION

C/WPPIL/36/2025 ORDER DATED: 31/07/2025

undefined

appropriate remedy.

However, on the larger issue raised before us about the

installation of CCTV cameras in the police station in

compliance of the judgment and order dated 02.12.2020

passed by the Apex Court in Special Leave Petition (Criminal)

No. 3543 of 2020, Ms. Manisha Lavkumar Shah, learned

Additional Advocate General is directed to seek instructions

from the Additional Chief Secretary, Home Department,

Government of Gujarat and report the matter to this Court

through the Registrar General of this High Court.

With the above, the present petition stands disposed of.

(SUNITA AGARWAL, CJ )

(D.N.RAY,J) VARSHA DESAI