ARTICLES

• The Scope and limits of Environmental Laws and International Treaties in India.

What is the purpose of International Environmental Law - is it a moral statement, a deterrence, or a socializing tool? If it is a moral statement, which many of the framework conventions seem to be, is it merely aspirational? If it is intended as deterrence, why are there not more international forums for dispute resolution, empowered to enforce agreements? If it is intended as a socialization technique, is it working?

• Natural copyright v. Positive copyright

Although copyright law is a type social arrangement, it primarily governs the processes of creation and invention rather than providing entitlements of proprietary legal right to be bestowed upon authors. The development of the printing press created a new industry, the printing and selling of books and alongside it enabled the public to challenge the political and religious authority of the British Monarch through writing books. Crown became interested in using censorship to suppress challenges to its authority. In 1557, Queen Mary enlisted the economic interests of printers and booksellers in the pursuit of her political goals. By Letters Patent, the Queen granted exclusive rights of printing to the members of the Stationers' Company and in return the Stationers' Company acted as the enforcers of the Crown's censorship to seize and destroy unauthorized presses and books.