The Esquire Park vs State Of Kerala
2021 Latest Caselaw 21130 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
      WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                             WP(C) NO. 21796 OF 2021
PETITIONER:

              THE ESQUIRE PARK
              IVARKALA EAST NORTH, PUTHENAMBALAM P.O., KUNNATHUR, KOLLAM
              DISTRICT, REP.BY ITS MANAGING PARTNER, K.V.RAJAPPAN PILLAI,
              69 YEARS, S/O.VELAYUDHAN PILLAI, RESIDING AT 'SREYAS',
              KOMALLOOR P.O., CHARUMMOOD, CHUNAKKARA, ALAPPUZHA DISTRICT,
              PIN 690 505

              BY ADVS.
              M.G.KARTHIKEYAN
              NIREESH MATHEW



RESPONDENTS:

     1        STATE OF KERALA
              REP.BY SECRETARY, TAXES (A) DEPARTMENT, GOVT. SECRETARIAT,
              THIRUVANANTHAPURAM 695 033

     2        THE EXCISE COMMISSIONER
              COMMISSIONERATE OF EXCISE, EXCISE HEAD QUARTERS,
              NANDAVANAM, THIRUVANANTHAPURAM 695 033

     3        THE DEPUTY COMMISSIONER OF EXCISE
              KOLLAM PIN 691 001

     4        THE CIRCLE INSPECTOR OF EXCISE
              EXCISE CIRCLE OFFICE, KUNNATHOOR, KOLLAM DISTRICT, PIN 690
              540


              BY SMT.SHEEJA C.S., SR. GOVT. PLEADER

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         SATHISH NINAN, J.
             = = = = = = = = = = = = = = = = = =
                  W. P. (C) No.21796 of 2021
             = = = = = = = = = = = = = = = = = =
           Dated this the 20th day of October, 2021

                          J U D G M E N T

The petitioner firm is conducting a three star

hotel. As per Ext.P3, the petitioner sought for issuance

of FL-3 bar licence in terms of Rule 13(3) of the

Foreign Liquor Rules. Though as per Ext.P2

acknowledgment the application was to be ordered on or

before 16.07.2021, the same is still pending

consideration, is the grievance of the petitioner.

2. Without expressing anything on the merits, the

writ petition is disposed of directing respondents 1 and

2 to consider Ext.P3 application and pass orders thereon

as expeditiously as possible, and at any rate within a

period of two months from the date of receipt of a copy

of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 21796/2021

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE CLASSIFICATION CERTIFICATE DATED 13.4.2021 ISSUED BY THE REGIONAL DIRECTOR (SOUTH), MINISTRY OF TOURISM, CHENNAI.

Exhibit P2 PHOTOCOPY OF THE APPLICATION ACKNOWLEDGMENT DATED 1.6.2021

Exhibit P3 PHOTOCOPY OF THE APPLICATION DATED 1.6.2021 SUBMITTED TO THE EXCISE COMMISSIONER THROUGH PROPER CHANNEL

Exhibit P4 PHOTOCOPY OF THE JUDGMENT DATED 5.10.2020 IN WP(C) NO.20675/2020 PASSED BY THIS HON'BLE COURT.

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