(2)Such [High Court] [Substituted by Rajasthan Act 7 of 2004 [27-5-2004].] shall deal with the case as if it had been referred under section 67, and send a copy of its Judgment under the seal of the [High Court] [Substituted by Rajasthan Act 7 of 2004 [27-5-2004].] and the signature of the Registrar to the Chief Controlling Revenue Authority and another like copy to the Judge making the reference, who shall, on receiving such copy, dispose of the case conformably to such judgment.
