Kerala High Court
Ignatia vs State Of Kerala on 15 October, 2012
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
MONDAY, THE 15TH DAY OF OCTOBER 2012/23RD ASWINA 1934
WP(C).No. 31203 of 2010 (A)
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PETITIONER(S):
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IGNATIA, W/O.LATE GILBERT,
KOCHUTHOPPIL VEEDU, MAYYANAD,
ERAVIPURAM P.O., KOLLAM DISTRICT.
BY ADV. SRI.N.SASIDHARAN UNNITHAN.
RESPONDENT(S):
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1. STATE OF KERALA, REPRESENTED BY
THE SECRETARY TO GOVERNMENT,
FISHERIES DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM- 695 001.
2. KERALA STATE CO-OPERATIVE FEDERATION
FOR FISHERIES DEVELOPMENT (MATSYAFED),
REPRESENTED BY ITS GENERAL MANAGER,
KAMALESWARAM, MANAKKADU P.O.,
THIRUVANANTHAPURAM- 695 009.
3. THE MANAGER,
RELIANCE GENERAL INSURANCE COMPANY LTD.,
ELIZABETH ALEXANDER MEMORAIAL BUILDING,
SHANMUGHOM ROAD, MARINE DRIVE, KOCHI- 682 031.
R1 BY GOVT. PLEADER SMT.SANJEETHA.
R2 BY ADVS. SRI.P.K.VIJAYA MOHANAN, SC, MATSYAFED.
SRI.GEORGE POONTHOTTAM, SC, MATSYAFED.
R3 BY ADV. SRI.K.B.RAMANAND.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 15-10-2012, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
rs.
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C).No. 31203 of 2010
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DATED THIS THE 15TH DAY OF OCTOBER, 2012
JUDGMENT
Learned counsel for the petitioner submits that the petitioner has got an alternative remedy to move the Insurance Ombudsman. He seeks permission to withdraw the writ petition to move the said authority.
2. Permission granted and the writ petition is dismissed as withdrawn. The petitioner will file an application before the learned Insurance Ombudsman within three weeks and the matter will be considered by the learned Ombudsman on merits.
The writ petition is dismissed as withdrawn subject to the above observations. No costs.
(T.R.RAMACHANDRAN NAIR, JUDGE) kav/