E.P. Preetha vs Union Of India
2021 Latest Caselaw 23230 Ker

Citation : 2021 Latest Caselaw 23230 Ker
Judgement Date : 24 November, 2021

Kerala High Court

E.P. Preetha vs Union Of India on 24 November, 2021

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA,
                                   1943
                       WP(C) NO. 1616 OF 2011
PETITIONER/S:

               E.P. PREETHA
               D/O. PARAMESWARAN, EZHIKODE MANA, HOUSE
               NO.23/1,, KANNANCHERRY, KALLAI P.O., CALICUT-673
               003.
               BY ADV SRI.GRASHIOUS KURIAKOSE


RESPONDENT/S:

    1          UNION OF INDIA
               MINISTRY OF RAILWAYS, NEW DELHI-1.
    2          THE RAILWAY BOARD REP. BY ITS CHAIRMAN
               RAIL BHAVAN, NEW DELHI.
    3          THE SENIOR DIVISIONAL COMMERCIAL
               MANAGER, DIVISIONAL OFFICE, SOUTHERN RAILWAYS,,
               PALGHAT.
               BY ADV SRI.A.DINESH RAO, SC, RAILWAYS



        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   24.11.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -2-
W.P.(C). No. 1616 of 2011




                            P.V.KUNHIKRISHNAN, J.
                              =================================================

                              W.P.(C) No.1616 of 2011
                        =============================================================

                Dated this the 24th day of November, 2021

                                        JUDGMENT

The learned counsel for the petitioner submitted that this

writ petition may be dismissed as withdrawn. The counsel also

submitted that, if there is any fresh cause of action arises, the

petitioner may be given a liberty to approach this Court again.

Therefore, this writ petition is dismissed as withdrawn

with liberty to the petitioner to approach this Court, if there is

any fresh cause of action arises.

sd/-

P.V.KUNHIKRISHNAN JUDGE das