Kerala State Minorities ... vs Abdul Kareem
2023 Latest Caselaw 4487 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                   &
               THE HONOURABLE MR.JUSTICE BASANT BALAJI
     WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                         W.A. NO.538 OF 2023

AGAINST   THE   INTERIM   JUDGMENT   DATED     13.02.2023   IN   W.P.(C)
NO.39574/2022 OF THE LEARNED SINGLE JUDGE
APPELLANTS/RESPONDENTS 2 & 3:

     1     KERALA STATE MINORITIES DEVELOPMENT FINANCE
           CORPORATION LTD. FIRST FLOOR, KURDFC BUILDING,
           CHAKKORATHUKULAM, WESTHILL P.O, KOZHIKODE-673 005
           REPRESENTED BY ITS MANAGING DIRECTOR.

     2     GENERAL MANAGER,
           KERALA STATE MINORITIES DEVELOPMENT FINANCE
           CORPORATION LTD. FIRST FLOOR, KURDFC BUILDING,
           CHAKKORATHUKULAM, WESTHILL P.O, KOZHIKODE-673 005.

           BY ADVS.KALEESWARAM RAJ
                   THULASI K. RAJ
                   CHINNU MARIA ANTONY

RESPONDENTS/PETITIONER & RESPONDENT NO.1:

     1     ABDUL KAREEM,
           AGED 47 YEARS,
           KAVATHONDIYIL HOUSE,
           PERASSANNUR P.O., KUTTIPURAM, MALAPPURAM-679 571.

     2     STATE OF KERALA
           REPRESENTED BY ITS SECRETARY,
           DEPARTMENT OF GENERAL ADMINISTRATION (MINORITY WELFARE),
           2ND FLOOR, NORTH BLOCK, SECRETARIAT,
           STATUTE, THIRUVANANTHAPURAM-695 001.

           SMT. MARY BEENA JOSEPH, GOVERNMENT PLEADER

           SRI. SAYED MANSOOR BAFAKHY THANGAL

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 12.04.2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      -2-
W.A. NO.538 OF 2023

                S.V. BHATTI & BASANT BALAJI, JJ.
             --------------------------------------------------
                        W.A. No.538 of 2023
             --------------------------------------------------
             Dated this the 12th day of April, 2023

                              JUDGMENT

S.V. BHATTI, J.

Adv. Thulasi K. Raj, the learned counsel for the appellants

seeks indulgence of this Court to permit the appellants to

withdraw the appeal by granting liberty to pursue the remedy

of review before the learned Single Judge against the judgment

dated 13.02.2023.

We take note of the circumstances in which the appellants

decide to work out the remedy of review. The writ appeal

stands dismissed by granting liberty to work out the remedy

before the learned Single Judge.

Sd/-

S.V. BHATTI JUDGE

Sd/-

BASANT BALAJI JUDGE bpr