The Supreme Court said Friday that it would lift a freeze on the money put in place by a lower court. The Supreme Court’s action means the Trump administration can tap the funds & begin work on four contracts it has awarded. Four liberal justices wouldn’t have allowed construction to start.
A trial court initially froze the funds in May & an appeals court kept that freeze in place earlier this month. The freeze had prevented the government from tapping approximately $2.5 billion in Defense Department money to replace existing sections of barrier in Arizona, California & New Mexico with more robust fencing.
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