Shaji Joseph vs The Secretary
2021 Latest Caselaw 6353 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                       WP(C).No.3959 OF 2021(T)


PETITIONER:

               SHAJI JOSEPH
               AGED 60 YEARS
               S/O JOSEPH(LATE), PROPRIETOR,
               AGIN COURT,
               KUTTIKANAM P.O.KUTTIKKANAM,
               PEERUMADU, IDUKKI DISTRICT

               BY ADVS.
               SRI.C.C.THOMAS (SR.)
               SRI.NIREESH MATHEW
               SRI.M.G.KARTHIKEYAN

RESPONDENTS:

      1        THE SECRETARY,
               DEPARTMENT OF TOURISM ,
               GOVT SECRETARIAT,
               THIRUVANANTHAPURAM,
               PIN-695 033.

      2        THE DIRECTOR,
               DEPARTMENT OF TOURISM,
               GOVT OF KERALA,
               PARK VIEW,
               THIRUVANANTHAPURAM-695 033.


               ADV.SMT.VINITHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3959 OF 2021(T)                      2




                                      P.V.ASHA, J.
                   -----------------------------------------------------
                             W.P(c) No.3959 of 2021 - T
                    ----------------------------------------------------
                     Dated this the 22nd day of February, 2021

                                  JUDGMENT

The petitioner, who is conducting a hotel, has

submitted Ext.P1 application for classification of the

restaurant as classified restaurant. It is stated that

the said application was received on 11.01.2020.

Therefore, the Writ Petition is disposed of with a

direction to the respondents to take appropriate action

for conducting inspection and for passing subsequent

orders and finalising the proceedings in accordance

with law within a period of one month from the date of

receipt of a copy of this judgment.

Sd/-

(P.V.ASHA, JUDGE)

rtr/

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE APPLICATION RECEIVED ON 11.1.2021 ALONG WITH THE PAYMENT OF NECESSARY FEE