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Cal. HC: Installation of CCTV Cameras in Residential Portion without Consent Violates Privacy Right - (12 Feb 2025)

CONSTITUTION

Calcutta High Court has held that installation and operation of CCTV cameras inside the residential portion of dwelling house without the consent of co-trustee would amount to restrictions in his right to free enjoyment of property, and violation of right to privacy.

Tags : CALCUTTA HIGH COURT   CCTV CAMERAS   RIGHT TO PRIVACY  

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