Renjini Sankar vs Additional Chief Forest ...
2021 Latest Caselaw 13834 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                    WP(C) NO. 3054 OF 2021
PETITIONER/S:

           RENJINI SANKAR
           W/O.LATE N.K.HARIKRISHNAN,
           AGED 43 YEARS, 17/626, SANKAR VIHAR VAZHUTHOOR,
           NEYYATTINKARA, THIRUVANANTHAPURAM-695 121.
           BY ADV N.SASIDHARAN UNNITHAN


RESPONDENT/S:

    1      ADDITIONAL CHIEF FOREST
           CONSERVATOR(ADMINISTRATION)
           OFFICE OF THE CHIEF CONSERVATOR OF FORESTS,
           VAZHUTHACAUD, THIRUVANANTHAPURAM-695 010.
    2      WILDLIFE WARDEN,
           OFFICE OF THE WILDLIFE WARDEN, WILDLIFE
           DIVISION,        PEECHI, TRISSUR-680 653.
    3      DIRECTOR, KERALA STATE INSURANCE DEPARTMENT,
           TRANS TOWERS, VAZHUTHAKAD, THIRUVANANTHAPURAM-
           695 014.
    4      STATE OF KERALA,
           PRINCIPAL SECRETARY TO GOVERNMENT, FINANCE
           DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695
           001.
           BY SRI.SANDESH RAJA, SPECIAL GOVERNMENT PLEADER

        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.07.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.3054 of 2021
                                              2




                             W.P.(C) No.3054 of 2021
                      -----------------------------------------------


                                   JUDGMENT

The writ petition is permitted to be withdrawn

without prejudice to the right of the petitioner to institute

appropriate proceedings before the appropriate forum for redressal

of the grievance voiced in the writ petition.

Sd/-

P.B.SURESH KUMAR, JUDGE.

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