(1.) A resume of facts absolutely necessary for the disposal of this Civil Revision Petition would run thus:
(2.) THE point for consideration is as to whether the appointment of an Advocate Commissioner at this stage is absolutely necessary or not.
(3.) HOWEVER , I would add one more direction to such view expressed by the Lower Court, that the Court Amin should be directed to visit the property with the help of a Government Surveyor, locate the suit property and do the needful as per the decree. However, the Court Amin, while locating the suit property and enforcing the mandatory injunction, finds any difficulty, it is for him to report to the Court concerned and get further orders; whereupon, the Court shall issue further directions as per law, as it might deem fit and proper. With the above observations and direction, the Civil Revision Petition stands disposed of. Consequently, the connected miscellaneous petitions are closed. No costs.