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The Nipah Virus as we all know it, a new emerging virus spread via fruit bats to animals and humans alike, for which measures are being taken by the Government to constraint the virus outbreak, but two such persons – Mohanan Vaidyar who denied the existence of Nipah Virus and Jacob Vadakkanchery who in his video stated that this was a hoax created by the “medical mafia” to benefit pharmaceutical companies, claimed to be practitioners of indigenous medicine and naturopathy have uploaded videos asking people not to consider directions given by the Government.
These videos have further affected the measures being taken by the Kerala Government’s health department to curb the spread, as the public is starting to believe in such videos. The right to the right information has lead two law students seeking directions to block access to these videos, filed a statement in the public interest litigation in the High Court of Kerala. The Government of Kerala informed that it has asked Facebook and YouTube to take down these videos spreading misinformation.
The joint Secretary to the information Technology Department, Government of Kerala, communicated to Facebook and You Tube on 07.06.2018 that “Pronto action be taken to remove the videos from public domain, in exercise of powers conferred by the Section 79(3) (b) of the Information Technology Act, 2000”
Government also informed that criminal cases under Section 270 and 500 of the Indian Penal Code and Section 120(o) of the Kerala Police act have been registered against Mohanan Vaidyar and Jacob Vadakkanchery. The matter has been posted to Wednesday for further orders.
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