GURUSHARAN SHARMA, J. - (1.) TITLE Suit No. 7 of 1997 was filed for permanent injunction restraining the Divisional Forest Officer, Dhanbad and his subordinate staff from creating any trouble or disturbance in plaintiffs peaceful possession over the suit land bearing plot No. 370, having an area of 45.50 acres, situated in village - Kamaldih and initiating any kind of case, prejudicial to the plaintiffs interest.
(2.) THE suit was decreed on 23.1.1999 and thereby defendant No. 4 and his subordinate staff were restrained by an order of permanent injunction to the aforesaid effect. Defendant No. 4 preferred Title Ap -peal No. 14 of 1999 before the District Judge, Bokaro at Chas, which was fixed for admission on 12.4.1999.
(3.) IN the said appeal, on 7.4.1999 appellant filed two petitions, one for preparing date of admission of the appeal and another for staying operation of the Judgment and decree under appeal.;