Hotel Vani vs The Hotel And Restaurants ...
2021 Latest Caselaw 4003 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                       WP(C).No.1175 OF 2021(V)


PETITIONER:

               HOTEL VANI
               CHANGANACHERRY P.O, PIN - 686101, REPRESENTED BY ITS
               MANAGING PARTNER, TESSY ALLEN, AGED 54 YEARS, W/O.
               LATE ALLEN T. MATHEW.

               BY ADVS.
               SRI.M.G.KARTHIKEYAN
               SRI.NIREESH MATHEW

RESPONDENTS:

      1        THE HOTEL AND RESTAURANTS APPROVAL AND CLASSIFICATION
               COMMITTEE
               (HRACC), MINISTRY OF TOURISM, C1-HUTMENTS, DALHOUSIE
               ROAD, NEW DELHI -110011, REPRESENTED BY ITS MEMBER
               SECRETARY.

      2        THE HOTEL AND RESTURANTS APPROVAL AND CLASSIFICATION
               COMMITTEE
               (HRACC), (SOUTH), REPRESENTED BY ITS REGIONAL
               DIRECTOR AND CONVENER, SOUTHERN REGIONAL OFFICE, 154,
               ANNA SALAI, CHENNAI - 600002.

               R1-2 BY SRI.K.SHRI HARI RAO, CGC



               ADV.SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1175 OF 2021(V)

                                                2



                                      JUDGMENT

Dated this the 03rd day of February 2021

The complaint of the petitioner is over the

delay in conducting inspection based on the

application submitted by the petitioner for

classification of the Hotel. The petitioner

submitted the application on 04.09.2020. The

respondent accepted the same and scheduled it for

inspection on 18.09.2020 as seen from the status

of the application available in the website,

Ext.P1.

2. Heard the learned counsel appearing for

the petitioner and Adv.Sri.Shrihari Rao, the

learned CGC.

3. As the complaint of the petitioner is

over the delay in conducting the inspection

despite a successful application, which was

scheduled on 18.09.2020, there shall be a

direction to respondents 1 and 2 to take

appropriate action for conducting the inspection WP(C).No.1175 OF 2021(V)

and to finalise the proceedings for

classification within a period of two months from

the date of receipt of a copy of the judgment.

The writ petition is accordingly disposed of.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.1175 OF 2021(V)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE TRACK APPLICATION STATUS OBTAINED FROM THE WEBSITE.

RESPONDENTS EXIBITS : NIL

//TRUE COPY//

PA TO JUDGE