M.Y.EQBAL, J. - (1.) IN these writ applications since common question of maintainability of the writ petitions have been raised, the same has been heard and disposed of by this common order.
(2.) IN WPC No. 2031 of 2006, the petitioner Bihar State Financial Corporation has challenged the order dated 14.2.2005 passed by Recovery Officer, Debt Recovery Tribunal, Ranchi whereby the objection filed by the petitioner against the order of attachment has been rejected and it was directed that the property attached shall be auction sold for the recovery of the dues of the respondent - Canara Bank. In WPC No. 3183 of 2005, the petitioner Bihar, State Financial Corporation has challenged the order dated 5.4.2005 passed by Recovery Officer, Debt Recovery Tribunal, Ranchi whereby the objection petition filed by the Corporation against the attachment order on the ground that the said property has been purchased by the private respondent after financing by the petitioner - Corporation has been rejected.
(3.) LEARNED Counsel for the respondents mainly challenged the maintainability of the writ petition on the ground that statutory remedy of appeal is provided under Section 30 of the Recovery of Debts Due to Bank and Financial Institutions Act 1993 (in short Debt Recovery Act).;