On Tuesday, the US Supreme Court rejected President Joe Biden's bid to block a Texas-based Judge's ruling that required the Govt to rescind an immigration policy implemented by Donald Trump. The immigration programme forces thousands of asylum seekers arriving at the southwestern border of the US to await approval in Mexico.

Trump's "remain in Mexico" policy is formally known as the Migrant Protection Protocols (MPP) programme.

Biden has since taken office in Jan sought to reverse many of Trump's immigration policies. After he rolled back the MPP programme earlier this year, Republican-led Texas & Missouri had challenged the move.

Biden's administration had moved the Supreme Court after US District Judge Matthew Kacsmaryk ruled that Trump's policy would have to be reinstated. On Aug 19, the New Orleans-based 5th US Circuit Court of Appeals denied the Govt's request for a delay, media reports said.

The SC's 6-3 majority order Tuesday came with 3 Justices dissenting. Three of the nine judges were appointed during Trumps term.

The brief order means Kacsmaryk's Aug 13 ruling now goes into effect, Reuters reported.

However, the case could return to the Supreme Court as an appeals Court is set to hear it now.

In a statement, the Department of Homeland Security said it regretted the Court's decision & would "vigorously challenge" the ruling.

It said the agency will comply with the order "in good faith" as the appeals process continues, & that discussions with Mexico have begun.

In its order, the court referenced its ruling in 2020 thwarting Trump's bid to end a programme introduced by former president Barack Obama. The programme protects from deportation the immigrants who entered the US illegally as children.

Omar Jadwat, a lawyer at the American Civil Liberties Union, which had challenged the Trump policy, said the Biden administrations decision to rescind the MPP programme was right.

The Govt must take all steps available to fully end this illegal program, including by reterminating it with a fuller explanation, he said in a statement after the SC's ruling.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed)

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