PHONOGRAPHIC PERFORMANCE LTD. Vs. UOI

JUDGEMENT

(1.) In W.P.(C) No. 8144/2011, the petitioners seek setting aside of 15 (fifteen) impugned licences dated 03.09.2010 issued by the respondent No.2 for the Radio Stations of the respondent No.3 for the cities of Ahmedabad, Ahmad Nagar, Chennai, Coimbatore, Hyderabad, Jaipur, Sholapur, Sangli, Pune, Surat, Vadodara, Vishakhapattanam, Nanded, Jalgaon and Akola, being licences No. 1, 2, 4, 5, 7, 8, 9, 10, 14, 15, 16, 17, 18, 19 and 20 of 2010.

(2.) In W.P.(C) No. 7724/2011, the petitioners seek setting aside of 6 (six) impugned licences dated 16.09.2010 issued by the respondent No.2 for the Radio Stations of the respondent No.3 for the cities of Ahmedabad, Bangalore, Chennai, New Delhi, Kolkata and Pune, being licences No. 83 to 88 of 2010.

(3.) The issue raised in both petitions is that whether the respondent No.2/Registrar of Copyrights has power to grant licences over and above directed by the Copyright Board. Therefore, both the petitions are being decided by this common judgment.