KALARIKKAL HOTELS P LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioner who has established a three star hotel at West Nada, Guruvayoor is aggrieved by the communication issued by the Government as per Ext.P3 rejecting the application for grant of FL-3 license.

(2.) The description of the hotel in the writ petition shows that it is having 65 rooms along with 2 Banquet halls and the Ministry of Tourism, Government of India has given it the star classification as per Ext.P1 order.

(3.) They applied for license to open a bar, as per Ext.P2 application dated 15/04/2008. It is pointed out that the same is situated nearly 400 meters from the Guruvayoor Temple and even after reckoning the 100 meters of freezed zone around the Temple, the same is situated at a distance of 288 meters. Altogether, there are 3 hotels having FL-3 licenses near Guruvayoor Temple and according to the Petitioner, compared to those 3 star hotels, the distance to the Petitioner's hotel, namely, Hotel Mayura Residency is more from the Temple. All the three hotels are situated in front of the Temple in the East Nada.