KALUMIYA KARIMMIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal by certificate under Article 133 (1) (b) and (c) of the Constitution is from the judgment of the Gujarat High Court. The certificate was granted on October 21, 1972, before coming into force of the Constitution (Thirtieth Amendment) Act, 1972.

(2.) Mr. Dave, learned counsel for the appellant, does not press before us the challenge to the validity of Sections 4, 5A and 6 of the Land Acquisition Act, 1894.

(3.) We will now, state the facts as will appear from the statement of case filed on behalf of the appellant.