As reported by The Guardian, the Supreme Court of the United States has, by a 7:2 majority, allowed the Trump administration’s travel ban to take into full effect. The Court ruled on Monday that a ban ordered on travellers from six Muslim-majority countries and two other countries could be immediately imposed while multiple court cases challenging the ban are resolved. With the travel ban in place, travellers from the countries which include Chad, Iran, Libya, Somalia, Syria and Yemen, along with North Korea and Venezuela will be refused entry visas. Justice Sonia Sotomayor and Justice Ruth Bader Ginsburg, were the only two who dissented from the ruling.
The 9th US Circuit Court of Appeals and the 4th US Circuit Court of Appeals in San Francisco and Richmond respectively, will however, be holding arguments on the legality of the ban. At the same time, the lower courts had said that the people from those nations with a claim of a “bona fide” relationship with someone in the US like grandparents, cousins and other relatives, could not be kept out of the country.
In the meanwhile, US attorney general, Jeff Sessions, termed the ruling as “a substantial victory for the safety and security of the American people”, while the same is being criticised globally.
Source: The Guardian
