ARZ UNIQUE ENTERPRISES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) PRESENT writ petition has been filed seeking a direction to the respondent to amend their guidelines for classifying and categorizing hotels as five star hotels.

(2.) MR . S.N. Gupta, learned counsel for petitioner submits that the mandatory requirements of having a multi -cuisine restaurant and a bar in a five star hotel is violative of fundamental right of a citizen enshrined under Article 19 of the Constitution.

(3.) HE points out that a new five star hotel is shortly going to open in Oman wherein no alcohol would be served.