STATE OF GUJARAT Vs. AHER HAMIR KALA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award passed by learned Extra Assistant Judge, Jamnagar on 27. 2. 1998 in Land Reference Case No. 479 of 1983.

(2.) IT has been the consistent practice of this High Court not to enter into the merits of those appeals wherein the claim in appeal is small. The amount involved in this appeal is only Rs. 29195/- -. This appeal is therefore dismissed without entering into the merits of the matter. It is clarified that this will not be treated as a precedent and the same will also not be considered under section 28a of the Land Acquisition Act.