M/S. Hotel New Indraprastha vs State Of Kerala
2021 Latest Caselaw 7626 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                      WP(C).No.20423 OF 2020(C)


PETITIONER:

               M/S. HOTEL NEW INDRAPRASTHA,
               ADOOR, PATHANAMTHITTA DISTRICT, REPRESENTED BY ITS
               MANAGING PARTNER, K.P KARTHIKEYAN, AGED 63 YEARS,
               S/O. K.G PURUSHOTHAMAN (LATE)

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

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY, TAXES (A) DEPARTMENT, GOVT.
               SECRETARIAT, THIRUVANANTHAPURAM 695 001

      2        THE EXCISE COMMISSIONER,
               COMMISSIONERATE OF EXCISE, THIRUVANANTHAPURAM 695
               033.

      3        THE HOTEL AND RESTAURANTS APPROVAL AND CLASSIFICATION
               COMMITTEE (HRACC),
               MINISTRY OF TOURISM,C 1-HUTMENTS DALHOUSIE ROAD, NEW
               DELHI 110 011
               REPRESENTED BY ITS MEMBER SECRETARY.

      4        THE HOTEL AND RESTAURANTS APPROVAL AND CLASSIFICATION
               COMMITTEE (HRACC)(SOUTH)
               REPRESENTED BY ITS REGIONAL DIRECTOR AND CONVENER,
               SOUTHERN REGIONAL OFFICER, 154, ANNA SALAI, CHENNAI
               600 002


OTHER PRESENT:

               SR.GP K.P HARISH,ASG,SRI.P.VIJAYAKUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.20423 OF 2020(C)
                                  2




                            JUDGMENT

Dated this the 4th day of March 2021

When the matter was taken up, the learned Counsel

for the petitioner submitted that inspection is over and

hence, the writ petition is not pressed.

The writ petition is dismissed as not pressed.

Sd/-

SUNIL THOMAS

JUDGE

SKP/4-3 WP(C).No.20423 OF 2020(C)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE CLASSIFICATION CERTIFICATE ISSUED BY THE 5TH RESPONDENT, DATED 03-09-

EXHIBIT P2 PHOTOCOPY OF THE FL-3 LICENSE RENEWAL CERTIFICATE DATED 18-05-2020

EXHIBIT P3 PHOTOCOPY OF THE TRACK APPLICATION STATUS

EXHIBIT P4 PHOTOCOPY OF THE LETTER DATED 26-03-2020 ISSUED BY THE ADDL. CHIEF SECRETARY TO THE EXCISE COMMISSIONER.

EXHIBIT P5 PHOTOCOPY OF THE OFFICE MEMORANDUM DATED 01-07-2020 ISSUED BY THE DIRECTOR, (HOTEL AND RESTAURANTS DIVISION), NEW DELHI

EXHIBIT P6 PHOTOCOPY OF THE JUDGMENT DATED 27-07-2017 IN WP(C) NO. 23930/2017 PASSED BY THIS HON'BLE COURT.

EXHIBIT P7 PHOTOCOPY OF THE ORDER DATED 20-03-2020 IN WP(C) NO. 3825/2020 PASSED BY THIS HON'BLE COURT.

EXHIBIT P8 PHOTOCOPY OF THE ORDER DATED 23-06-2020 IN WP(C) NO 12401/2020 PASSED BY THIS HON'BLE COURT.

EXHIBIT P9 PHOTOCOPY OF THE ORDER DATED 1609.2020 IN WP(C) NO.19149/2020 PASSED BY THIS HON'BLE COURT

RESPONDENTS'S EXHIBITS:NIL

TRUE COPY P.A. TO JUDGE