M/S Hotel Sea Shell vs The Hotel And Restaurants ...
2021 Latest Caselaw 7106 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                       WP(C).No.4135 OF 2021(N)


PETITIONER:

               M/S HOTEL SEA SHELL
               (A UNIT OF JOSE KURIAN AND SONS HOTELS PVT. LTD.),
               SHANMUGHAM ROAD, MARINE DRIVE, ERANKULAM, REPRESENTED
               BY ITS MANAGING DIRECTOR, RENNY P. DAMIAN, AGED 49
               YEARS, S/O. PETER DAMIAN.

               BY ADVS.
               SRI.C.C.THOMAS (SR.)
               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 COMMITTE (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.

               R1-2 BY ADV. VISHNU J., CGC


               SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4135 OF 2021(N)

                                       2

                                JUDGMENT

Dated this the 1st day of March 2021

The petitioner is conducting a Hotel with beer and

wine parlour license. It had applied for classification

submitting Ext.P1 application on 05.10.2020. It is stated

that the inspection was originally scheduled on 21.10.2020

and thereafter re-scheduled to 24.11.2020, but the

inspection was not conducted. The petitioner has,

therefore, approached this Court for a direction to

expedite the inspection and issuance of orders on

classification.

2. Adv.Sri.Vishnu J, the learned CGC, on instructions

submits that the inspection is fixed by the team between

10.03.2021 and 14.03.2021 and the petitioner Hotel is also

included in the same.

3. Therefore, the writ petition is disposed of with a

direction to respondent Nos.1 and 2 to complete the

inspection and finalise the same including the issuance of

orders on classification within a period of one month from

the date of inspection.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.4135 OF 2021(N)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE PHOTOCOPY OF THE TRACK APPLICATION STATUS OBTAINED FROM THE WEBSITE DATED 05.10.2020.

EXHIBIT P2 PHOTOCOPY OF THE LETTER DATED 17.11.220 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 PHOTOCOPY OF THE LETTER DATED 23.11.2020 ISSUED BY THE 2ND RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE