M/S. Cherai Beach Resorts vs The Hotel And Restaurants ...
2021 Latest Caselaw 12892 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
       FRIDAY, THE 11TH DAY OF JUNE 2021 / 21ST JYAISHTA, 1943
                         WP(C) NO. 11826 OF 2021
PETITIONER:

              M/S. CHERAI BEACH RESORTS
              CHERAI P.O., VYPIN ISLAND, ERNAKULAM DISTRICT-683514,
              REPRESENTED BY ITS MANAGING PARTNER, DR. K.R. RAMACHANDRA
              MENON, AGED 65 YEARS, S/O. KANNAN THODATHU RAMAN PILLAI,
              RESIDING AT KANNAN THODATHU (THEJUS) HOUSE, NAYARAMBALAM,
              ERNAKULAM DISTRICT-682509.

              BY ADVS.C.C.THOMAS (SR.)
              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 MEMEBER 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, GOVERNMENT
              SECRETARIAT, THIRUVANANTHAPURAM-695001.

              BY ADV C.C.THOMAS (SR.)


OTHER PRESENT:
           SMT.DEEPA NARAYANAN -G.P.

              P.VIJAYAKUMR, ASG

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION               ON
11.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.11826/2021               2



                              JUDGMENT

The petitioner approached this Court for a direction to the 1 st

respondent to consider and pass orders on Ext.P2 appeal within a time

frame. The petitioner was also filed Ext.P4 request on the matter

before the 1st respondent.

2. The learned Assistant Solicitor General appearing for

respondents 1 and 2 on instructions would submit a decision can be

taken on Exts.P2/P4 within a period of one month from the date of

receipt of a certified copy of this judgment.

3. The learned counsel for the petitioner submits that the

petitioner may be given an opportunity of being heard through Video

Conferencing.

4. Considering the above, there will be a direction to the 1 st

respondent to consider and pass orders on Ext.P2 & P4 with notice to

the petitioner and affording to it an opportunity of being heard

through Video Conferencing, within a period of one month from the

date of receipt of a certified copy of this judgment.

The writ petition is disposed of accordingly.

Sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 11826/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE PHOTOCOPY CLASSIFICATION CERTIFICATE DATED 20/04/2015 ISSUED BY THE 2ND RESPONDENT.

Exhibit P2 PHOTOCOPY OF THE APPEAL DATED 25/03/2021 FILED BEFORE THE 1ST RESPONDENT.

Exhibit P3 PHOTOCOPY OF THE COMMUNICATION DATED 26/03/2021 ISSUED BY THE 2ND RESPONDENT.

Exhibit P4 PHOTOCOPY OF THE REQUEST DATED 19/04/2021 SENT TO THE 1ST RESPONDENT.