Google sued for invading People's Privacy for tracking User Locations despite "Location History" turned Off

August 21,2018:

Lawsuit filed in Federal Court has accused Google of invading People's Privacy by tracking whereabouts of smartphones users despite "location history" settings being turned off.

Suit filed by a California man seeks unspecified damages along with Class-action status to represent all US iPhone or Android smartphone users who turned off location history in order not to have their movements logged by Google.

Lawsuit states that,"Google expressly represented to users of its operating system and apps that the activation of certain settings will prevent the tracking of users’ geolocations".

Suit accuses Google of violating privacy law, and cites a news report last week confirmed by university researchers.

After the report, Alphabet-owned Google modified its support page to read that turning off location history off "does not affect other location services on your device, like Google Location Services and Find My Device."

Location data may also be tracked for use in other services such as maps or search, the support page indicated.

Page had previously indicated that turning location history off meant places visited were not stored by Google.

Source New Indian Express