German Court rules that online ad blocker Applications are Legal

April 19, 2018:

The open-source software called Adblock Plus is one of the most popular ad-blocking application.

Supreme Court of Germany today threw out a case brought by media giant Axel Springer seeking to ban a popular application that blocks online advertising.

This is a landmark ruling that deals a blow to the publishing industry.

In a legal battle dating back more than three years, the Apex court found in favour of Adblock Plus, an app developed by a firm called Eyeo and Axel Springer, which publishes Germany's best-selling daily Bild and also owns dozens of online portals.

The app was developed 10 years ago and downloaded hundreds of millions of times, the open-source software Adblock Plus is one of the most popular ad-blocking programmes, aimed at preventing intrusive adverts from popping up on the screen and tracking a user's search history for commercial ends.

Evidently the websites dependent on advertising revenue to remain free-of-charge see the open source software as a scourge.

In its ruling, the court found that "the programme does not violate the law against unfair competition."

The judges ruled that the app did not interfere directly with Springer's ads.

"It is an autonomous decision of internet user to use the programme," they argued.

Eyeo drew up a "white list" and a "black list" of sites depending on how intrusive their ads were.

Source NIE