(1)The High Court, [ - ] [The words 'Chief Court or Judicial Commissioner's Court' were ommitted by the Indian Independence (Adaptation of Central Acts and Ordinances) Order, 1948.] upon the hearing of any such case, shall decide the questions raised thereby, and shall deliver its judgment thereon containing the grounds on which such decision is founded.(2)The Court shall send to the Revenue-authority by which the case was stated, a copy of such judgment under the seal of the Court and the signature of the Registrar; and the Revenue-authority shall, on receiving such copy, dispose of the case conformably to such judgment.
