BAIJU K Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioners have constructed a Hotel at Pulamon Junction in Kottarakkara. For the purpose of getting the said hotel classified as a Three Star Hotel they have submitted an application before the second respondent. This writ petition has been filed on being aggrieved by the inordinate delay in the matter of disposal of Ext.P9 application.

(2.) I have heard the learned counsel for the petitioners as also the learned Assistant Solicitor General of India for respondents 1 and 2.