RAMAKRISHNA ANTENNA SYSTEM Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) IN these writ petitions common question arise for consideration and can be disposed of together.

(2.) THE disposal of these writ petitions depends upon the provisions of the Indian Telegraph Act, 1885 and the Indian Wireless Telegraphy Act, the Radio, Television and Video Cassette Recorder Sets (Exemption From Licensing Requirements) Rules, 1985, the Indian Wireless Telegraphy (Possession) Rules, 1965, the Commercial Broadcast Receiver Licensing (Dealers) Rules, 1965 and the Wireless Receiving Apparatus Rules 1965 and other notifications and proceedings issued by the Central Government, as well as the provisions of the Indian Copyright Act 1957 and the Rules made thereunder and also the provisions of the Cinematograph Act and the Rules made by the State Government thereunder.

(3.) I shall now explain in detail the two types of programmes for which the disc antenna, the amplifier, the cable, the V.C.R. and cassettes are used.