M/S.Murugeshwara Ventures Llp vs The Hotel And Restaurants ...
2021 Latest Caselaw 7109 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.2479 OF 2021(H)


PETITIONER:

               M/S.MURUGESHWARA VENTURES LLP
               (HOTEL SREE RAM), B.P. BUILDING, P.C. JUNCTION,
               MUKKAM, KOZHIKODE-673 602, REPRESENTED BY ITS
               MANAGING/DESIGNATED PARTNER, JAMES JOSEPH, AGED 60
               YEARS, S/O. CHACKO JOSEPH (LATE).

               BY ADVS.
               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
               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.

               R1-2 BY SMT.O.M.SHALINA, 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.2479 OF 2021(H)

                                      2



                                 JUDGMENT

Dated this the 1st day of March 2021

The petitioner firm has constructed a new Hotel and

had submitted an application for classification. Though

on the basis of Ext.P1 application, an inspection was

scheduled on 11.03.2020 and thereafter on 13.03.2020,

inspection was not conducted. The writ petition is filed

seeking a direction to the respondents to expedite the

inspection and to issue orders on classification.

2. Adv.Smt.O.M.Shalina, the learned CGC, submitted

that the inspection is fixed by the team between

10.03.2021 and 14.03.2021 and the petitioner's 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.2479 OF 2021(H)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE TRACK APPLICATION STATUS.

EXHIBIT P2 PHOTOCOPY OF THE LETTER DATED 11.3.2020 ISSUED BY THE IST RESPONDENT.

EXHIBIT P3 PHOTOCOPY OF THE LETTER DATED 12.3.2020 ISSUED BY THE IST RESPONDENT.

EXHIBIT P4 PHOTOCOPY OF THE LETTER DATED 11.9.2020 SENT TO THE IST RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE