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Objectionable Content: Delhi HC says need to find permanent solution


Social Media Content.jpg
24 Nov 2020
Categories: Latest News

On Monday, Delhi High Court said a victim of objectionable online content cannot be expected to keep on looking for fresh links and make complaints each time and a permanent solution has to be found to this problem.

The observation by Justice Navin Chawla came during hearing of a man's plea claiming that his deceased wife's photograph was being wrongly depicted on social media platforms as the Hathras rape victim.

The Counsel appearing for the man told the court that while the earlier links sent by him to the ministry of electronics and information technology (MEITY) have been removed/blocked, he recently found 80 more fresh links.

The Lawyer said his client cannot be expected to keep looking for links forever and then make complaints each time to the ministry and the social media platforms, like Facebook, Google and Twitter, ought to monitor and remove such content or links themselves.

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