Hotel Diana Heights vs State Of Kerala
2021 Latest Caselaw 8530 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

                       WP(C).No.3825 OF 2020(C)


PETITIONER:

               HOTEL DIANA HEIGHTS,
               ATHANI, ALWAYE, REPRESENTED BY ITS MANAGING PARTNER,
               MENACHERY LONAN ITTOOP, MENACHERY VILLA,
               CHEMBUKKAVU P.O.,THRISSUR - 680 020.

               BY ADVS.
               SRI.C.C.THOMAS (SR.)
               SRI.M.G.KARTHIKEYAN
               SRI.NIREESH MATHEW

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY ITS SECRETARY (TAX) (A), DEPARTMENT,
               GOVT. SECRETARIAT, TVM, PIN - 695 001.

      2        THE COMMISSIONER,
               THE COMMISSIONERATE OF EXCISE, TVM- 695 033.

      3        THE DEPUTY COMMISSIONER OF EXCISE,
               ERNAKULAM, KACHERIPADY, KOCHI - 682 018.

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

               R4 BY SRI.S.VAIDYANATHAN, CGC
               SMT. SHEEJA C.S, GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3825 OF 2020(C)                2




                                 JUDGMENT

When this matter was taken up, Sri.C.C.Thomas, the learned Senior

Counsel appearing for the petitioner as instructed by Sri.M.G.Karthikeyan,

the learned counsel submitted that the inspection was held by the 4th

respondent on 27.2.2021 and favourable orders have been passed. The

learned counsel submits that no further orders are required and prays that

the writ petition be closed.

This writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru

APPENDIX OF WP(C) 3825/2020 PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FIVE STAR CLASSIFICATION ISSUED BY THE MINISTRY OF TOURISM, GOVT. OF INDIA DATED 19/02/2015 IN FAVOUR OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF FL-3 LICENCE ISSUED TO PETITIONER DATED 29/03/2019 ALONG WITH FORM FL-3 AND ENDORSEMENTS OF THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE LICENCE ISSUED BY NEDUMBASSERY GRAMA PANCHAYAT DATED 25/9/2019.

EXHIBIT P4 TRUE COPY OF PRINTOUT OF 4TH RESPONDENT SHOWING THE TRANSACTION OF THE PETITIONER.

EXHIBIT P5 TRUE COPY OF THE PRINT OUT OF THE RELEVANT SITE FOR PETITIONER'S HOTEL.

EXHIBIT P6 TRUE COPY OF THE LICENSE ISSUED BY THE THIRD RESPONDENT DATED 28.4.2020

EXHIBIT P7 A PHOTOCOPY OF THE LATEST PRINT OUT EVIDENCING THAT THE APPLICATION HAS BEEN SCRUTINIZED SUCCESSFULLY AND PENDING FOR SCHEDULED INSPECTION FROM 07/01/2020.

EXHIBIT P8 A PHOTOCOPY OF THE EMAIL DATED 17/11/2020 FIXING THE DATE OF INSPECTION SENT BY THE 4TH RESPONDENT.

EXHIBIT P9 A PHOTOCOPY OF THE EMAIL DATED 23/11/2020 ISSUED BY THE 4TH RESPONDENT.

RESPONDENTS EXHIBITS:NIL