Constitution of India — Arts. 141 and 142 — What is binding — “Law declared by Supreme Court” — Doctrine of merger: Issue relating to when exception to doctrine of merger is permissible and its effect on exercise of power by Supreme Court under Art. 142 of the Constitution, referred to larger Bench, [State (NCT of Delhi) v. BSK Realtors LLP, (2024) 7 SCC 430]
Practice and Procedure — Res Judicata — Applicability: Principle of res judicata, held, is not strictly applicable in situations where public interest is at stake, [State (NCT of Delhi) v. BSK Realtors LLP, (2024) 7 SCC 370]
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — S. 24(2): Order as to validity of acquisition proceedings deemed to have lapsed, [Collector (LA) v. Vivek, (2024) 7 SCC 425]
Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — S. 24 — Appeal/review against order/judgment declaring land acquisition proceedings as lapsed under S. 24: Subsequent change of law, if allowed as a valid ground for condonation of delay, [DDA v. Tejpal, (2024) 7 SCC 433]
