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Amnesty's Apartheid Report against Israel.
Amnesty International UK is the worlds largest grassroots human rights organisation. This organisation investigates and expose abuses, educate the public and help in transforming society to create a safer world. Amnesty published a 208-page report on Tuesday against Israel after 4 years of survey and research on occupied Palestinian territories. (OPT). The report published by Amnesty was titled “Israel’s Apartheid Against Palestinians: cruel system of domination and crime against humanity”.
In response to these allegations, the Israel Foreign minister stated that the said organisation “uses double standard and demonization to delegitimize Israel. These are the exact components from which modern antisemitism is made. Its extremist language and distortion of historical context were designed to demonize Israel and pour fuel onto the fire of antisemitism”
The ministry said that Amnesty UK was “notorious for being corrupted by racism and xenophobia, and the organisation's secretary-general has previously accused Israel with no basis or evidence of murdering Arafat. It is not surprising that it took Amnesty eight years to back down from this serious and baseless accusation.”
The International Legal Forum, a pro-Israel group, said the report is “tantamount to a ‘blood libel’ against the Jewish state and deserves to be placed in the dustbin of antisemitic history.
It all started with the announcement made by the Israeli government in July 2020 that Israel would further annex territories in the occupied west bank but it postponed the annexation due to Covid 19 and imposed lockdown. Israel forces killed an Islamic jihadi operative as a result of which 80 Palestinian Islamic armed groups fired around 80 rockets and mortar shells from the Gaza Strip towards Israel causing injuries to 20 people. After this incident, there is a regular exchange of military actions between Israel and the POT (Palestinian Occupied Territories) but the actions taken or rules made by Israel violated the Basic Human rights of the Palestinian people.
- According to the UN office for coordination of humanity Affairs (OCHA) Israel authorities demolished 848 Palestinian residential and livelihood structures in the occupied west bank including east Jerusalem saying the buildings lacked Israel issued permits which are virtually impossible for Palestinians in the closed military zones.
- Israel confiscated homes donated for humanitarian purposes and punitively demolished 6 Palestinian homes and Israel court rejected the petition filed by the Palestinians against the punitive demolition as it is a punishable offence according to international Law
- OCHA estimated in December around 200 due to the eviction process 800 adults and children will be at the risk of displacement
- According to the Adalah-The-Legal centre for Arab Minority Rights in Israel, Israel maintains over 65 laws that discriminate against Palestinians
- Israel continued to deny Palestinians from the West Bank and Gaza married to Palestinian citizens of Israel the Right to Nationality by enforcing the discriminatory Nation-State Law.
- In December the Israel Health ministry distributed the Covid vaccine excluding nearly 5 million Palestinians who live under Israeli military occupation in the West Bank and the Gaza Strip.
- Israel government violated basic human rights and essential fundamental rights such as the right to freedom of movement and issued sanctions against the Palestinian traders and reduced the supply of essential goods to Palestinian citizens and shut down the only powerplant in Gaza leading to a further reduction in the supply of electricity
- Israel checkpoint and roadblock continued to restrict the Palestinian right to health, education and work posing further threats to the vulnerable population during Covid19.
- Israel continued to deny human rights bodies entry to the OPT, including un-special reporter on the situation of human rights in the OPT thus violating freedom of speech and expression
To conclude the actions taken by the Israeli government against Palestinians describes the discrimination against the Palestinians and how they treat Palestinians as an inferior group. as stated by Amnesty Secretary-general “Israel’s cruel policies, segregation, dispossession and exclusion across all territories under its control amount to apartheid” and its time for International human rights organisations and the International Court of Justice to intervene and protect human rights as of many international laws are violated by the Israel government.
