M/S. Hotel Dona Castle vs State Of Kerala
2021 Latest Caselaw 556 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                      WP(C).No.27491 OF 2017(J)


PETITIONER:

               M/S. HOTEL DONA CASTLE
               (A UNIT OF EDASSERY GROUP OF HOTELS PVT.LTD),
               KOTTAMUKKU, LAKSHMINADA, KOLLAM,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               E.J.DAVIS, AGED 64 YEARS,
               S/O LATE E.M.JOSEPH.

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

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY,
               TAXES (A) DEPARTMENT,
               GOVT. SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        THE EXCISE COMMISSIONER
               COMMISSIONERATE OF EXCISE,
               THIRUVANANTHAPURAM-695033.

      3        THE DEPUTY COMMISSIONER OF EXCISE,
               KOLLAM-691001

      4        THE CIRCLE INSPECTOR OF EXCISE,
               KOLLAM-691001.

      5        THE HOTEL & RESTARURANTS APPROVAL AND CLASSIFICATION
               COMMITTEE (HRACC)
               MINISTRY OF TOURISM, C1-HUTMENTS,
               DALHOSIE ROAD, NEW DELHI-110011,
               REPRESENTED BY ITS MEMBER SECRETARY.

                SMT.VANDANA P. CGC
                SRI.K.H HARISH G.P

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.01.2021, ALONG WITH WP(C).20695/2019(J), THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 WP(C).No.27491 OF 2017

                                   2




                            JUDGMENT

Dated this the 7th day of January 2021

This writ petition is de-linked from

W.P(C)No.20695/2019, since it has been wrongly

tagged.

The learned counsel for the writ petitioner

submitted that, the matter has become infructuous.

This is recorded and the W.P(C)No.27491/2017 is

dismissed as not pressed.

Sd/-

SUNIL THOMAS JUDGE

Jms //True Copy// P.A to Judge WP(C).No.27491 OF 2017

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE STAR CLASSIFICATION ORDER DATED 16/11/2010 ISSUED BY THE MEMBER SECRETARY, GOVT. OF INDIA, MINISTRY OF TOURISM, NEW DELHI.

EXHIBIT P2 PHOTOCOPY OF THE FL-3 LICENSE NO. KLM-55 ISSUED TO THE PETITIONER.

EXHIBIT P3 PHOTOCOPY OF THE FL-11 LICENCE NO.KLM-44 ISSUED TO THE PETITIONER FIRM DATED 2/4/2015

EXHIBIT P4 PHOTOCOPY OF THE FL-11 RENEWAL CERTIFICATE ISSUED BY THE DEPUTY COMMISSIONER OF EXCISE, KOLLAM DATED 31/3/2017

EXHIBIT P5 PHOTOCOPY OF THE ORDER DATED 18/4/2017 IN WPC NO. 14063/2017 PASSED BY THIS HON'BLE COURT.

EXHIBIT P6 PHOTOCOPY OF THE ORDER NO. Q4-2777/17 DATED 26/4/2017 PASSED BY THE 3RD RESPONDENT.

EXHIBIT P7 PHOTOCOPY OF THE JUDGMENT DATED 22/6/2017 IN WA NO. 1297/2017 PASSED BY THIS HON'BLE COURT.

EXHIBIT P8 PHOTOCOPY OF THE TRACK OF APPLICATION STATUS TAKEN FROM THE WEBSITE.

//True Copy// P.A to Judge