SHAMSHOODDIN Vs. GOVIND

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard finally.

(2.) These writ petitions take exception to the impugned orders dated 18th August, 2010 in Appeal Nos. 12 A/2010 L and 10 A/2010 L respectively, passed by the Member, Maharashtra Revenue Tribunal, Aurangabad, thereby entertaining the appeals and granting interim relief in favour of the respondents.

(3.) The facts leading to file these writ petitions, as disclosed in the writ petitions, are as under.