Shibu Prabhakaran vs The Hotel And Restaurants ...
2021 Latest Caselaw 10177 Ker

WP(C).No.6141 OF 2021(P)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                       WP(C).No.6141 OF 2021(P)


PETITIONER/S:

                SHIBU PRABHAKARAN
                AGED 55 YEARS
                S/O. M.PRABHAKARAN, PROPRIETOR, 'LUMBINI SUPREME',
                R.S.ROAD, OLLOOR P.O., THIRUSSUR DISTRICT,RESIDING
                AT DEVIKA GARDENS, GANGA NAGAR, MANAKKAD P.O.,
                THRISSUR DISTRICT

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

RESPONDENT/S:

      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 APROVAL 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


OTHER PRESENT:

                SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6141 OF 2021(P)
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                                 JUDGMENT

Dated this the 25th day of March 2021

The petitioner, who is the proprietor of a Hotel has

submitted application for its classification as 'Three Star'. It

is stated that the application submitted on 29.12.2020 has been

scrutinized successfully and pending for scheduled inspection

from 01.01.2021. So far inspection has not been conducted.

2. The learned ASGI on instructions submits that the 2 nd

respondent had addressed the 3rd respondent on 02.02.2021 to

inform their convenience for the purpose of inspection, no

response has been there.

In the aforesaid circumstances, the Writ Petition is

disposed of, with a direction to the respondents to see that

inspection is carried out within a period of six weeks and to

finalise the same including the issuance of orders on

classification within a further period of one month from the

date of inspection.

Sd/-

                                                    P.V.ASHA

rkc                                                   JUDGE
 WP(C).No.6141 OF 2021(P)




                           APPENDIX
PETITIONER'S/S EXHIBITS:

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

EXHIBIT P2           TRUE PHOTOCOPY OF THE JUDGMENT DATED

01.03.2021 IN WPC NO.4135/2021 PASSED BY THIS HON'BLE COURT