Allow Cookies!
By using our website, you agree to the use of cookies
The Supreme Court refused to enterain a petition filed by Advocate Ashwani Kumar regarding the linkage of Aadhaar and social media accounts. The Court admitted that while it is a issue of subtantive importance , the matter is already pending before the Madras High Court . The Public Interest Litigation was filed primarily to link Aadhaar with social media profiles to curbthe spread of seditious material and fake news and to provide acccountiblity and criminal lianility in case of misuse.
Upon this view , Ashwini Kumar requested permission from the Court for the withdrawal of the petition. The Court granted him permission for the same. Advocate Ashwini Kumar now as the option of appraoching the Madras High Court if he further wishes to pursue the matter.The Madras High Court is hearing a number of petitions primarily regarding the liability of online companies regarding sharing of data with regard to crimes. Companies usually take the defence of being only an intermediary and exemption from the liability. India does not have any data protection laws like the GDPR regime in Europe and only the recommedation sof the Justice SriKrishna Report is present in the realm of data protection.
Legal disputes regarding the use of customer data and its safety is not new. From the K Puttaswamy v Union of India that guarenteed the roght to privacy as a fundamental right , to declaring the Aadhaar Act as valid, the age of technology has resulted in a number of petitions ranging from intermediary liability , cloud storage , data storage and collection. The Supreme Court in the month of August issued notice to the Central Governement to file its submissions in a case reagrding th encryption of messages on the platfrom Whatsapp. The Union of India wants to control the spread of fake news and seditious material and wants the regulation of end to end encryption wjile Facebook asserts that user privacy is of paramount importance.
86540
103860
630
114
59824