SRINIVAS S. DEVATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed by Mr.Srinivas S Devathi, petitioner-party in person under Article 226 of the Constitution of India praying in all 38 prayers.

(2.) The case of the petitioner: Petitioner, namely, Mr.Srinivas S Devathi, has invented a technology of Repeatable Vehicle Color Change Technology in the quarter of the year 2007 in USA and also got the patent in USA from United State Patent and Trademarks Office (for short 'USPTO') on 16/12/2014 bearing No.US8,910,998 and also filed 17 applications in various countries and also got patents about his invention. The further case of the petitioner is that there is a breach of Patent Cooperation Treaty by the foreign entity. Therefore, he has approached this Court to sue against them and also seek damages as prayed in the prayers.

(3.) On service of advanced copy of the writ petition, Mr.Aditya Singh, learned Central Government Counsel appeared on behalf of the respondent.