Kochi Marriott Hotel vs Government Of India
2021 Latest Caselaw 20177 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MR. JUSTICE SATHISH NINAN
     FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                      WP(C) NO. 20373 OF 2020
PETITIONER:
           KOCHI MARRIOTT HOTEL
           A DIVISION OF M/S. LULU INTERNATIONAL SHOPPING MALL
           PRIVATE LIMITED HAVING ITS REGISTERED OFFICE AT 34/1000
           NH 47, EDAPPALLY, KOCHI-682 024 REPRESENTED BY ITS
           DIRECTOR, MR. NISHAD M.A., AGED 40 YEARS, S/O. SHRI
           ASHARAFF, MUDAKKODIPARAMBIL HOUSE, NETTOOR PO, MARADU,
           ERNAKULAM-682 304.

          BY ADVS.
          B.J.JOHN PRAKASH
          SRI.P.PRAMEL
          SMT.JENCY JOSE
          SHRI.IMTHIYAS AHAMMED N.K


RESPONDENTS:
     1     GOVERNMENT OF INDIA,
           MINISTRY OF TOURISM, REPRESENTED BY THE DIRECTOR
           (HOTELS AND RESTAURANTS DIVISION), 7TH FLOOR, WEST
           WING, CHANDRALOK BUILDING, 36 JANPATH, NEW DELHI-110
           001.

    2     STATE OF KERALA
          REPRESENTED SECRETARY (TAX) (A) DEPARTMENT, GOVT.
          SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    3     THE COMMISSIONER
          COMMISSIONERATE OF EXCISE, THIRUVANANTHAPURAM-695 033.

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

    5     THE CIRCLE INSPECTOR OF EXCISE
          EXCISE DEPARTMENT, ALUVA CIRCLE, NO.2681, STATE HIGHWAY
          16, COCHIN BANK JUNCTION, EDAYPURAM, ALUVA, KOCHI,
          KERALA 683 101.

    6     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.
                                       2
WP(C) NO. 20373 OF 2020



              BY ADV SRI.GIRISH KUMAR.V., CGC

                     SMT.KRISHNA.S, C.G.C


THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                   3
WP(C) NO. 20373 OF 2020




                           JUDGMENT

The learned counsel for the petitioner submits that

the writ petition has become infructuous. Accordingly, the

writ petition is dismissed as infructuous.

Sd/-

SATHISH NINAN

JUDGE

rsr