Kerala High Court
Amitha K vs Union Of India Represented Its ... on 1 June, 2016
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
WEDNESDAY, THE 1ST DAY OF JUNE 2016/11TH JYAISHTA, 1938
WP(C).No. 18251 of 2016 (F)
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PETITIONER:
AMITHA K., 34 YEARS, W/O SHIJU, V.M,
KAROKUNNATTU HOUSE,
POST PUTHIYARA,
THIRUTHIYARD, CALICUT - 673 004.
BY ADVS.SRI.BENNY ANTONY PAREL
SMT.S.SIBHA
SRI.MATHEWS RAJU
SRI.P.M.MOHAMMED SALIH
RESPONDENTS:
1. UNION OF INDIA REPRESENTED ITS SECRETARY,
MINISTRY OF COMMUNICATION AND INFORMATION
TECHNOLOGY DEPARTMENT, NEW DELHI - 110 00.1
2. ASSISTANT SUPERINTENDENT OF POST OFFICES,
CALICUT SOUTH, CALICUT H O, CALICUT - 673 001.
3. SUB POSTMASTER (H.S.G) , PUTHIYARA - 673 004.
R1-R3 BY ASG SRI.N.NAGARESH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01-06-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
P.B.Suresh Kumar, J.
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W.P.(C)No.18251 of 2016 F
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Dated this the 1st day of June, 2016
JUDGMENT
Learned counsel for the petitioner seeks permission to withdraw the writ petition without prejudice to the right of the petitioner to invoke appropriate alternative remedies available to her. In the light of the submission made by the learned counsel for the petitioner, the writ petition is dismissed as withdrawn without prejudice to the right of the petitioner to invoke the alternative remedies available to her.
P.B.Suresh Kumar, Judge tkv