The Apex Court has sought the response of the Central Govt on a plea seeking transfer of a Public Interest Litigation on surveillance systems pending before the Delhi High Court to the Supreme Court.
The PIL has claimed that the citizens' right to privacy was being "endangered" by surveillance programmes like the Centralised Monitoring System (CMS), Network Traffic Analysis (NETRA) and National Intelligence Grid (NATGRID).
A bench of Justices BR Gavai and Prashant Kumar Mishra had on Oct 10 issued notice to the Centre and sought its response in four weeks.
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