Sakeena vs The Commissioner, Kerala ...
2022 Latest Caselaw 12267 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE AMIT RAWAL
     THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                      WP(C) NO. 35705 OF 2017
PETITIONER:

             SAKEENA
             AGED 50 YEARS
             W/O LATE.SIDDIQU, ERJUVINTAKATHU VEEDU,MARAD,
             ARAKINAR PO, KOZHIKODE.673028.

             BY ADVS.
             SRI.N.SASIDHARAN UNNITHAN
             SRI.A.E.ALIYAR



RESPONDENTS:

       1     THE COMMISSIONER, KERALA FISHERMEN'S WELFARE FUND
             BOARD
             KERALA FISHERMEN'S WELFARE FUND BOARD, POONKUNNAM,
             THRISSUR.680002.

       2     UNITED INDIA INSURANCE CO.LTD
             REP. BY THE DIVISIONAL MANAGER,DIVISIONAL OFFICE,
             TRISSUR TRADE CENTRE,KURUPPAM ROAD, TRISSUR.680001.

       3     STATE OF KERALA
             REP. BY THE SECRETARY, FISHERIES
             DEPARTMENT,SECRETARIAT, THIRUVANANTHAPURAM.695001.

             BY ADV SRI.P.K.MANOJKUMAR,SC,UNITED INDIA INSU




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    22.12.2022,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
       W.P.(C) No.35705 of 2017       2


                        AMIT RAWAL, J
             ---------------------------------------
                W.P.(C) No.35705 of 2017
              --------------------------------------
       Dated this the 22nd day of December, 2022


                           JUDGMENT

The learned counsel for the petitioner seeks liberty

of this Court for withdrawal of the writ petition for

availing the alternative remedy permissible in

accordance with law.

Ordered accordingly.

Sd/-

AMIT RAWAL JUDGE TR