SURINDER PRAKASH GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the counsel for the parties, the petition is heard finally.

(2.) The challenge in this writ petition is to an order dated 31st January 2007 passed by the Copyright Board ('Board') allowing an appeal filed by the Respondent No. 3 herein against the order dated 23rd December 2005 passed by the Registrar of Copyright ('Registrar').

(3.) The Petitioner herein filed a set of six applications on 17th February 2005 in respect of artistic works which, according to the Petitioner, were computer outputs of basic work created by an artist in the nature of caricatures drawn by pencil. According to the Petitioner, these were entitled to protection under the Copyright Act, 1957 ('Act').