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The Trinamool Congress MLA Mahua Moitra had claimed that the endeavour of the Centre to monitor various social media platforms to gauge the response to the AAdhar project amounts to unwarranted surveillance. It may be noted that on August 3, the Centre had conveyed its decision to drop the idea for a Social Media Communication Hub and withdraw its earlier Request for Proposal.
On this matter, the Apex Court bench headed by the CJI Ranjan Gogoi granted two weeks time to the leader Moitra to furnish evidentiary materials in support of her claims advanced. While asking her to file an affidavit in this regard, the bench remarked - “Please show us from your pleadings that the state will surveil the online activities of citizens…File supplementary affidavit within two weeks to show that this exercise is meant for state surveillance”.
“while surveillance by agents of the state is itself violative of the right to privacy, in this case, the privacy to citizens of this country is sought to be placed at the mercy of non-State actors which reeks of manifest arbitrariness”- the plea alleged.
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