Google has exploited its dominance of the internet search market to lock out competitors & smother innovation, the department of justice charged on Tuesday at the opening of the biggest US antitrust trial in a quarter century. "This case is about the future of the internet & whether Google's search engine will ever face meaningful competition," said Kenneth Dintzer, the justice department's lead litigator.

Over the next 10 weeks, federal lawyers & state attorneys general will try to prove Google rigged the market in its favour by locking its search engine in as the default choice in a plethora of places & devices. US district judge Amit Mehta likely won't issue a ruling until early next year. If he decides Google broke the law, another trial will decide what steps should be taken to rein in the Mountain View, California-based company.

Top executives at Google & its corporate parent Alphabet Inc, as well as those from other powerful technology companies are expected to testify. Among them is likely to be Alphabet CEO Sundar Pichai. Court documents also suggest that Eddy Cue, a high ranking Apple executive, might be called to the stand.

The justice department filed its antitrust lawsuit against Google nearly three years ago during the Trump administration. Government lawyers allege that Google protects its franchise through a form of payola, shelling out billions of dollars annually to be the default search engine on the iPhone & on web browsers such as Apple's Safari & Mozilla's Firefox.

"Google pays more than $10 billion per year for these privileged positions,'' Dintzer said. "Google's contracts ensure that rivals cannot match the search quality ad monetization, especially on phones," Dintzer said. "Through this feedback loop, this wheel has been turning for more than 12 years. It always turns to Google's advantage."

Dintzer said the more searches Google processes, the more data it collects - data that can be used to improve future searches & give it an even bigger advantage over its rivals. "User data is the oxygen for a search engine,'' he said. Because of its market dominance, "Google search & ad products are better than its rivals can hope to be.'' That is why, he said, Google pays so much for its search engine to be the default option on products from Apple & other companies. Dintzer said the Google "began weaponising defaults" more than 15 years ago & cited an internal Google document calling its arrangements an "Achilles Heel" for rival search engines offered byYahoo and MSN.

He also charged that Google strong-armed Apple into giving its search engine a default position on their devices as a condition for getting revenue sharing payments. Litigators argue the company's anticompetitive tactics prevented Apple from developing a search engine of its own. & Dintzer said that Google deleted documents to keep them out of court proceedings & sought to hide others under attorney-client privilege.

Speaking for Google, attorney John Schmidtlein said the US was wrong to argue the search & advertising giant broke antitrust law to stay on top, saying its search engine was wildly popular because of its quality & that dissatisfied consumers can switch with "a few easy clicks".

The justice department's antitrust case echoes the one it filed against Microsoft in 1998. Regulators then accused MS of forcing computer makers that relied on its dominant Windows operating system to also feature Microsoft's Internet Explorer.

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