- (1.) THIS application under Article 227 of the Constitution of India is directed against two orders being Order No. 1 dated 29th September, 2007 and Order No. 2 dated 1st October, 2007 both passed by the learned additional District Judge at Barrackpore in Misc. Appeal No. 86 of 2007.
(2.) THE defendant/respondent in the said appeal is the petitioner before this Court.
(3.) THE plaintiffs/opposite parties filed a suit tor declaration of title and for injunction before the learned Trial Judge. In the said suit, the plaintiffs/opposite parties filed an application under Order 39 Rules 1 and 2 of the Code of Civil Procedure, inter alia, praying for temporary injunction.;