Section 22(7) in The Hindustan Tractors Limited (Acquisition and Transfer of undertaking) Act, 1978
(7)A claimant who is dissatisfied with the decision of the Commissioner may prefer an appeal against the decision to the Principal civil court of original jurisdiction within the local limits of whose jurisdiction the registered office of the Company is situated:Provided that where a person who is a Judge of a High court is appointed to be the Commissioner, the appeal shall lie to the High Court of Gujarat, and such appeal shall be heard and disposed of by not less than two Judges of that High Court.
