M/S Hotel Indraprastha vs State Of Kerala
2021 Latest Caselaw 8835 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                       WP(C).No.5280 OF 2020(H)


PETITIONER:

               M/S HOTEL INDRAPRASTHA
               VARKALA P.O., THIRUVANANTHAPURAM,
               REPRESENTED BY ITS MANAGING PARTNER,
               K.P. INDRABALAN, AGED 61 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 DEPUTY COMMISSIONER OF EXCISE,
               THIRUVANANTHAPURAM 695 001.

      4        THE HOTEL AND RETSTURANTS APPROVAL AND
               CLASSIFICATION COMMITTEE (HRACC), MINISTRY OF
               TOURISM, CI-HUTMENTS DALHOUSIE ROAD,
               NEW DELHI 110 011.
               REPRESENTED BY ITS MEMBER SECRETARY.

      5        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.

               BY ADV.SMT.M.HEMALATHA
               BY SMT MABLE C KURIAN, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5280 OF 2020(H)            2




                                JUDGMENT

When this writ petition was taken up, Sri. M.G. Karthikeyan, the

learned counsel appearing for the petitioner, submitted that an inspection

was conducted by the respondents 4 and 5 in the petitioner hotel and they

have been declared successful. The learned counsel submits that no further

orders are required.

In view of the said submission, this Writ Petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE NS

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 PHOTOCOPY OF THE CLASSIFICATION CERTIFICATE ISSUED BY THE 5TH RESPONDENT, DATED 31.03.2015.

EXHIBIT P2 PHOTOCOPY OF THE FL-3 LICENSE RENEWAL CERTIFICATE DATED 25.03.2019.

EXHIBIT P3 PHOTOCOPY OF THE APPLICATION STATUS TAKEN FROM THE WEBSITE OF THE 5TH RESPONDENT.

EXHIBIT P4 PHOTOCOPY OF THE NOTICE DATED 18.02.2020 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P5 PHOTOCOPY OF THE JUDGMENT DATED 27.07.2017 IN WPC NO. 23930/2017 PASSED BY THIS HONBLE COURT.

EXHIBIT P6 PHOTOCOPY OF THE ORDER DATED 12.02.2020 IN WPC NO. 3883/2020 PASSED BY THIS HONBLE COURT.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE