Hotel Amruthu vs The Hotel And Restaurants ...
2021 Latest Caselaw 6487 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                       WP(C).No.3599 OF 2021(Y)


PETITIONER:

               HOTEL AMRUTHU
               THOPPUMPADY, COCHIN-682 005.
               REPRESENTED BY ITS MANAGING PARTNER,
               SRI.T.A.JOY, AGED 55 YEARS, S/O.ABRAHAM(LATE).

               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 - 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        THE SECRETARY (TOURISM),
               GOVT. OF KERALA, GOVT. SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.


               SMT.PRINCY XAVIER, GP,
               SRI.P.VIJAYAKUMAR,ASGI

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     2

WP(C).No.3599 OF 2021(Y)




                               JUDGMENT

Dated this the 23rd day of February 2021

The grievance of the petitioner was that

inspection which was originally scheduled to be

held on 25.04.2020 for classification of the

petitioner's hotel was not being conducted.

2. When the matter came up for consideration

today, learned counsel for the petitioner submitted

that, inspection has already been conducted on

21.02.2021 and the same was declared successful.

Therefore, no further orders are necessary in this

writ petition.

Hence, the writ petition is closed.

Sd/-

P.V.ASHA JUDGE hmh

WP(C).No.3599 OF 2021(Y)

APPENDIX PETITIONER'S/S EXHIBITS:

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

EXHIBIT P2 PHOTOCOPY OF THE LETTER DATED 18.03.2020 ISSUED BY THE 2ND RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL