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Only determinations which are fundamental would result in the application of the doctrine of res judicata - Any determination, despite being deliberate or formal, cannot give rise to application of the doctrine of res judicata if they are not fundamental in nature - Term 'resumption' not be conflated with the term 'acquisition' as employed within the meaning of Article 300A of the Constitution so as to create a right to compensation. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH YADAIAH AND ANOTHER — Appellant Vs. STATE OF TELANGANA AND OTHERS — Respondent ( Before : Surya Kant and J.K Maheshwari, JJ. ) Civil Appeal No. 4835 of 2023 [Arising out of Special Leave Petition (Civil) No.2523 of 2022] with Civil Appeal No. 4836 of 2023 [Arising Out of […]
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