JUDGEMENT
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(1.) The Court:- The petitioners in this WP under art.226 dated December 21, 2011 are
questioning a letter dated November 8, 2011 written by a Joint Secretary of the Home
(Press) Department of the Government of West Bengal to an unspecified District
Magistrate, an unspecified Superintendent of Police, and the Commissioner of Police,
Kolkata.
(2.) The letter was regarding Observance of Copy Right Act, 1957 Issue of stay
order. The contents of the letter are quoted below:
The undersigned is directed to refer to this office Circular No.32 (39)PS/1A/98 dated
13.7.2011 on the above noted subject and to state that since the matter is sub-judice, the aforesaid
circular is being stayed.
(3.) The thing referred to in the letter as the office circular dated July 13, 2011 is at
p.108, and it is a similar letter written by a Joint Secretary of the same Department of the
Government regarding observance of the copy right Act, 1957.;
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