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Judgment
Ms. Vaishnavi Kaushik, Advocate
02/ 27.07.2026 By filing this writ petition, the petitioner has prayed for the following reliefs:-
"(i)For issuance of an appropriate writ(s) / order(s) / direction(s) upon the Debt Recovery Tribunal, Ranchi for expeditious and speedy disposal of all the pending interlocutory applications (details of which are incorporated in para 15 of the instant writ petition), filed by the petitioner in S.A. no.122 / 2022 (Satendra Pratap Singh v. Authorised Officer-cum-Chief Manager) now pending before the Debt Recovery Tribunal, Ranchi;
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(ii)Alternatively, for issuance of any other appropriate writ(s) / order(s) / direction(s) by this Hon'ble Court for restoration of possession of the residential land and building located at Village Sandi@Teleiya, P.O. Bharechnagar, P.S. Mandu, District Ramgarh under Plot no.638, Khata no.5, Thana no.143, Tauzi No.28 having area 10 decimal, being the mortgaged property with the respondent bank;"
Heard learned counsel representing the petitioner and learned counsel representing the respondents.
It is the grievance of the petitioner that the Debt Recovery Tribunal (DRT), Ranchi, is not considering the interlocutory applications in the Second Appeal filed by the petitioner before the DRT, Ranchi. The respondents have also taken possession of the property of the petitioner, without giving adequate opportunity of hearing to the petitioner.
Considering the fact that the possession has already been taken, this Court cannot pass any order in favour of the petitioner in this case. Furthermore, the grievance of the petitioner can very well be looked into by the DRT, Ranchi, thus the petitioner should approach the DRT, Ranchi.
If any application is filed, the same should be considered by the DRT, Ranchi.
With the aforesaid observations, this writ petition stands disposed of.