Breaking | Blocking of people on twitter by POTUS ruled unconstitutional by Appeals Court

As reported by media, Violation of Free Speech Law | Donald Trump, the U.S. President cannot block critics from his twitter account

As reported by media,

Violation of Free Speech Law | Donald Trump, the U.S. President cannot block critics from his twitter account as the 2nd US Circuit Court of Appeals in Manhattan stated the following:

“The First Amendment does not permit a public official who utilises a social media account for all manner of official purposes to exclude persons from an otherwise – open online dialogue because they expressed views with which the official disagrees.”

The above ruling case from the case on behalf of seven individuals who had been blocked by the president.

It has been alleged that the said Act by President Trump is in violation of the Constitution.

The Appeals Court upheld a lower court ruling in the case of Knight First Amendment Institute v. Trump that the President’s Twitter account constituted a “public forum.”

Background

The Knight First Amendment Institute at New York’s Columbia University filed a lawsuit in July 2017 against the President on behalf of seven Twitter users, alleging that he did not have the right to block individuals who posted critical comments in response to his tweets.


[Source: BBC]

[Image Credits: BBC]

One comment

  • Trump needs to face indictments for collusion according to Mueller so why are the united states citizens not approaching court to have him removed?

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