SPECIAL LAND ACQUASITION OFFICER Vs. PATEL MAHENDRABHAI RANCHHODBHAI

JUDGEMENT

(1.) IT has been the consistent practice of this High Court not to enter into the merits of those matters wherein the claim is upto Rs. 1,00,000/- have been quantified by this Court as petty claims. In the captioned appeals, the amount of claim are less than Rs. 1,00,000/-. Therefore looking to the amount under challenge, the appeals stand dismissed.

(2.) IT is made clear that this order will not be treated as precedent.