(1.) Rule. Rule made returnable forthwith. By consent heard finally.
(2.) This writ petition takes exception to the impugned order dated 18 th August, 2010 in Appeal No. 11A/2010L, passed by the Member, Maharashtra Revenue Tribunal, Aurangabad, thereby entertaining the appeal and granting interim relief in favour of the respondents.
(3.) The facts leading to file this writ petition, as disclosed in the writ petition, are as under.