Marykutty vs The Regional Executive, Kerala ...
2022 Latest Caselaw 12268 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. 10447 OF 2016
PETITIONER:

             MARYKUTTY
             AGED 52 YEARS
             W/O.PETER, ANU HOUSE, BEACH P.O.,
             THIRUVANANTHAPURAM DISTRICT-691 528.

             BY ADV SRI.N.SASIDHARAN UNNITHAN



RESPONDENTS:

       1     THE REGIONAL EXECUTIVE,
             KERALA FISHERMEN WELFARE FUND BOARD
             M.P.APPAN ROAD, VAZHUTHAKKAD,
             THIRUVANANTHAPURAM-695 010.

       2     THE COMMISSIONER
             KERALA FISHERMEN'S WELFARE FUND BOARD,
             POONKUNNAM, THRISSUR-680 002.

       3     DIVISIONAL MANAGER
             UNITED INDIA INSURANCE CO.LTD., DIVISIONAL OFFICE,
             HOSPITAL ROAD, ERNAKULAM, PIN-682 011.

             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.10447 of 2016       2


                        AMIT RAWAL, J
             ---------------------------------------
                W.P.(C) No.10447 of 2016
              --------------------------------------
       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