Kerala High Court
Roy George vs The Hotel And Restaurants ... on 10 June, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 10TH DAY OF JUNE 2021 / 20TH JYAISHTA, 1943
WP(C) NO. 10591 OF 2021
PETITIONER:
ROY GEORGE
AGED 67 YEARS
SON OF GEORGE.K., PROPRIETOR, HOTEL ASHOKA TOURIST
HOME, CHEMMANTHOOR, PUNALUR-691 305, KOLLAM DISTRICT,
RESIDING AT ASHOK GARDENS PUTHEN BUNGLOW, POLICE
STATION ROAD, PUNALUR P.O., VALACODE, KOLLAM DISTRICT.
BY ADVS.
M.G.KARTHIKEYAN
SRI.NIREESH MATHEW
RESPONDENTS:
1 THE HOTEL AND RESTAURANTS APPROVAL AND CLASSIFICATION
COMMITTEE (HRACC)
MINISTRY OF TOURISM, C1-HUTMETS, 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, THIRUVANANTHAPURAM-695 001.
BY ASSISTANT SOLICITOR GENERAL SRI.P.VIJAYAKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.06.2021, ALONG WITH WP(C).NOS.10160/2021, 10603/2021 AND
10689/2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.10591, 10160, 10603 & 10689 OF 2021
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 10TH DAY OF JUNE 2021 / 20TH JYAISHTA, 1943
WP(C) NO. 10160 OF 2021
PETITIONER:
T.P.NARAYANAN, AGED 50 YEARS
S/O. NARAYANAN, PROPRIETOR, WELLVIEW RESIDENCY,
NEAR MUTHAPPAN TEMPLE, PARASSINIKADAVU,
KANNUR 670 563
BY ADV M.G.KARTHIKEYAN
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 STATE OF KERALA
REPRESENTED BY SECRETARY, TOURISM DEPARTMENT, GOVT.
SECRETARIAT, THIRUVANANTHAPURAM 695 001
BY ASSISTANT SOLICITOR GENERAL SRI.P.VIJAYAKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.06.2021, ALONG WITH WP(C).NO.10591/2021 AND CONNECTED
CASES, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.10591, 10160, 10603 & 10689 OF 2021
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 10TH DAY OF JUNE 2021 / 20TH JYAISHTA, 1943
WP(C) NO. 10603 OF 2021
PETITIONER:
HAREENDRAN CHAKKODI, AGED 63 YEARS
S/O. GOPALAN, PROPRIETOR, GRANDIE IRIS, 32/460-A,
DHATTAPPANKULAM, SULTHAN BATHERY, WAYANAD-673592,
RESIDING AT HARISREE, KUNNINUMEETHAL, 6TH MILE,
KOTTAYAMPOYIL P.O., PATHAYAKUNNU, KANNUR-670691.
BY ADVS.
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 RESTAURANTS APPROVAL AND
CLASSIFICATION COMMITTEE (HRACC) (SOUTH),
REPRESENTED BY ITS REGIONAL DIRECTOR AND CONVENER,
SOUTHERN REGIONAL OFFICE, 154, ANNA SALAI,
CHENNAI-600002.
3 STATE OF KERALA,
REPRESENTED BY SECRETARY, TOURISM DEPARTMENT, GOVT.
SECRETARIAT, THIRUVANANTHAPURAM-695001.
BY ASSISTANT SOLICITOR GENERAL SRI.P.VIJAYAKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.06.2021, ALONG WITH WP(C).10591/2021 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.10591, 10160, 10603 & 10689 OF 2021
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 10TH DAY OF JUNE 2021 / 20TH JYAISHTA, 1943
WP(C) NO. 10689 OF 2021
PETITIONER:
RAJI K.K., AGED 54 YEARS
W/O. PREMANANDAN K.N., PROPRIETRESS, ENKEY'S
RESIDENCY, PATHIRAPPALLY, ALAPPUZHA DISTRICT,
RESIDING AT KURATHUPARAMPIL HOUSE, CHETTIKADU,
PATHIRAPPALLY P.O., AMBALAPPUZHA TALUK,
ALAPPUZHA DISTRICT.
BY ADV M.G.KARTHIKEYAN
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 RESTAURANTS APPROVAL AND
CLASSIFICATION COMMITTEE (HRACC) (SOUTH),
REPRESENTED BY ITS REGIONAL DIRECTOR AND CONVENER,
SOUTHERN REGIONAL OFFICE, 154, ANNA SALAI,
CHENNAI-600002.
3 STATE OF KERALA,
REPRESENTED BY SECRETARY, TOURISM DEPARTMENT, GOVT.
SECRETARIAT, THIRUVANANTHAPURAM-695001.
BY ASSISTANT SOLICITOR GENERAL SRI.P.VIJAYAKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.06.2021, ALONG WITH WP(C).10591/2021 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) Nos.10591, 10160, 10603 & 10689 OF 2021
5
J U D G M E N T
These writ petitions are filed seeking an
expeditious consideration of applications filed by the
respective petitioners for classification of their Hotels
as 'three star' or 'four star'. The applications for
classification are filed before the first respondent.
2. The learned counsel for the petitioners submits
that a decision has to be taken on the applications after
inspection etc., and that applications have been pending
for a considerable period.
3. The learned Assistant Solicitor General
appearing for the first respondent in each of these cases
would submit that inspections are not been possible on
account of the COVID Pandemic and that an appropriate
decision can be taken in the matter if a period of six
months is granted.
4. The learned counsel for the petitioners has no
objection.
Accordingly these writ petitions are disposed of
WP(C) Nos.10591, 10160, 10603 & 10689 OF 2021
directing the first respondent to ensure that the
individual applications filed by the petitioners in each
of these cases for classification of their Hotels as
either 'three star' or 'four star' will be considered and
disposed of in accordance with law, within a period of
'six months' from the date of receipt of a copy of the
judgment.
Sd/-
GOPINATH P., JUDGE
AS
WP(C) Nos.10591, 10160, 10603 & 10689 OF 2021
APPENDIX OF WP(C) NO.10591/2021
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE TRACK APPLICATION
STATUS OBTAINED FROM THE WEBSITE.
EXHIBIT P2 PHOTOCOPY OF THE JUDGMENT DATED
01.03.2021 IN WPC NO.4135/2021 PASSED BY
THIS HON'BLE COURT.
WP(C) Nos.10591, 10160, 10603 & 10689 OF 2021
APPENDIX OF WP(C).NO. 10160/2021
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE TRACK APPLICATION
STATUS OBTAINED FROM THE WEBSITE
EXHIBIT P2 PHOTOCOPY OF THE JUDGMENT DATED 01-03-
2021 IN WP(C) NO. 4135/2021 PASSED BY
THIS HON'BLE COURT.
WP(C) Nos.10591, 10160, 10603 & 10689 OF 2021
APPENDIX OF WP(C) NO. 10603/2021
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE TRACK APPLICATION
STATUS OBTAINED FROM THE WEBSITE.
EXHIBIT P2 PHOTOCOPY OF THE JUDGMENT DATED 1.3.2021
IN WP(C) NO.4135/2021 PASSED BY THIS
HON'BLE COURT.
WP(C) Nos.10591, 10160, 10603 & 10689 OF 2021
APPENDIX OF WP(C) 10689/2021
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE TRACK APPLICATION
STATUS OBTAINED FROM THE WEBSITE.
EXHIBIT P2 PHOTOCOPY OF THE JUDGMENT DATED 1.3.2021
IN WP(C) NO.4135/2021 PASSED BY THIS
HON'BLE COURT.
