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SC: Summary Dismissal of Article 32 Writ Does Not Operate as Res Judicata - (19 Nov 2021)

CONSTITUTION

Supreme Court has observed that the summary dismissal of an earlier writ petition under Article 32 of the Constitution does not operate as res judicata. The Court has observed that there is a trend of poorly pleaded public interest litigations being filed instantly following a disclosure in the media, with a conscious intention to obtain a dismissal from the Court and preclude genuine litigants from approaching the Court in public interest.

Tags : SUPREME COURT   SUMMARY DISMISSAL OF ARTICLE 32 PETITION  

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