(1.) HEARD the learned Senior Counsel appearing for the appellant, learned Counsel appearing for the respondents and the learned Counsel for impleading applicants in Misc.W.3247/10.
(2.) THIS appeal is fifed by the writ petitioner in Writ Petition No. 34556/09 being aggrieved by the order dated. 18.2.2910 passed in Misc.W. No. 1468/10 wherein the learned Single Judge Ms vacated the interim order granted to the writ petitioner.
(3.) WE have given careful consideration to the contentions of the learned Counsel appearing for the parties and scrutinized the material on record.