RAJ REWAL Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) CM No. 11841/2017 (exemption)

(2.) The petitioner is the Architect of the Hall of Nations, Hall of Industries and Nehru Pavilion at Pragati Maidan, New Delhi. It is contended that the construction of the said buildings commenced in the year 1969 and was completed in 1972.

(3.) The petitioner questions the decision of the respondent No.3 in seeking to demolish the structures. It is contended that the said structures, of which the petitioner is an architect, are artistic works of national importance and have been elevated to a status wherein they fall within the Berne Convention for the Protection of Literary and Artistic Works of 1886.