- (1.) Learned counsel appearing for the parties have fairly stated the revenue authorities have to carry out entries in the revenue record as per the judgment of competent civil Court.
(2.) Learned counsel for the petitioners states that civil Court has already decided the lis between the parties vide judgment dated 14.11.2006 (Annexute P-10), therefore, respondent No.4 be directed to carry out entries in the revenue record strictly as per the judgment of the civil Court.
(3.) Learned counsel for respondent No.5 states that respondent No.4 be directed to hear the parties before making any entries so that respondent No.5 may point out as to whether judgment of the civil Court is upheld by the superior Court or has been set aside by the superior Court.;