May 24,2018:
On Wednesday, Federal Court in New York ruled that President Donald Trump may not legally block Twitter users because doing so violates their rights under the First Amendment of the Constitution.
Ruling by U.S. District Judge Naomi Reice Buchwald in Manhattan came in response to a lawsuit filed against President Trump in July by the Knight First Amendment Institute at Columbia University and several Twitter users.
Trump was a prolific tweeter from his @RealDonaldTrump account before becoming president and since has used it to promote his agenda, announce policy and attack critics and the investigation of possible Russian connections to his presidential campaign.
Plaintiffs have said that Trump’s Twitter account creates a public forum and that the president cannot block other users simply because they criticize him in replies to his tweets.
Twitter, a social media platform, lets users post short texts, called tweets, to which other users may respond.
Source Hindustan Times
Read Judgment @LatestLaws.com:
US Federal Court Judgment relating to US President blocking Twitter Users (Download PDF)
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