M/S.Hotel Medas vs The Hotel And Restaurants ...
2021 Latest Caselaw 11124 Ker

WP(C).No.8161 OF 2021(U)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

  WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.8161 OF 2021(U)


PETITIONER/S:

                M/S.HOTEL MEDAS
                REPRESENTED BY ITS MANAGING PARTNER SAJU DOMINIC
                K.K. ROAD, PONKUNNAM, KOTTAYAM DISTRICT 676 121.

                BY ADVS.
                SRI.BINOY DAVIS
                SRI.REJI GEORGE

RESPONDENT/S:

      1         THE HOTEL AND RESTAURANTS APPROVAL AND
                CLASSIFICATION COMMITTEE (HRACC)
                MINISTRY OF TOURISM, CI-HUTMENTS, DALHOUSIE ROAD,
                NEW DELHI 110 011, REPRESENTED BY ITS MEMBER
                SECRETARY.

      2         THE HOTEL AND RESTAURANTS APPROVAL AND
                CLASSIFICATION COMMITTEE (HRACC) (SOUTH),
                REPRESENTED BY ITS REGIONAL DIRECTOR AND CONVENER,
                SOUTHERN REGIONAL OFFICE, 154, ANNA SALAI, CHENNAI
                600 002.

      3         STATE OF KERALA,
                REPRESENTED BY SECRETARY, TOURISM DEPARTMENT,
                GOVERNMENT SECRETARIAT, THRUVANANTHAPURAM 695 001.

                ADV. SUDHINKUMAR K., CGC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8161 OF 2021(U)
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                                         JUDGMENT

Dated this the 7th day of April 2021

The petitioner is a Tourist Hotel which has submitted

application for classification in Three Star category as early

as on 24.11.2020. It is stated that the inspection was scheduled

from 15.01.2021. It is stated that even after submitting

representation dated 03.02.2021, no action is taken.

The learned ASGI on instructions submitted that the

Chairman of the Inspection Committee is the Secretary of Tourism

Department and despite the letters issued to him for intimating

convenience there was no response. Therefore, there shall be a

direction to the respondents to undertake the inspection for the

purpose of classification in accordance with law within a period

of two months from the date of receipt of a copy of the

judgment. Orders shall be passed on classification also on the

basis of the said inspection within the said period.

Sd/-

P.V.ASHA

rkc JUDGE WP(C).No.8161 OF 2021(U)

APPENDIX OF WP(C) 8161/2021 PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A PHOTOCOPY OF THE TRACK APPLICATION STATUS OBTAINED FROM THE WEBSITE OF THE 1ST AND 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE LATEST JUDGMENT DATED 01.03.2021 IN WPC NO. 4135/2021.