March 11,2019:

Banksy, an anonymous England-based street artist, vandal, political activist, and film director, who filed a lawsuit for unauthorized resale of his work.

His work is being appreciated all over the world. In recent years exhibitions have popped up all over the globe without his authorization. There are 10 unauthorized exhibitions listed on his website.

He mentions on his website – “Members of the public should be aware there has been a recent spate of Banksy exhibitions, none of which are consensual. They’ve been organised entirely without the artist’s knowledge or involvement. Please treat them accordingly.”

A Trademark Infringement lawsuit was filed by the street artist against an Italian company over their unofficial Banksy merchandise — and he won. In late 2018, Pest Control (the company started by him as a watchdog for his work on the market), sued the organizers of a Milan Exhibition called A Visual Protest - The Art of Banksy.

The exhibition showcased original work by the artist like prints and paintings; the gift shop was selling unauthorized merchandises that had Banksy imagery, including journals and postcards marked with the secretive street artist’s work.

The judge in Milan ruled in favour of the artist that the exhibition organizers needed to cease distribution of unauthorized merchandise but ruled against Pest Control’s request that the exhibition stops using Banksy’s work in its promotional materials.

Banksy is the artist who once said: “Copyright is for losers”.

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