ROTANA HOTELS PVT. LTD Vs. MEMBER SECRETARY

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner seeking for a direction to the 1st respondent to receive Ext.P1 application along with documents and to consider and pass orders on Ext.P1 and declare the eligibility of the hotel of the petitioner without insisting for bar licence within a time limit.

(2.) ACCORDING to the averments in the writ petition, on submitting the application, it was informed from the office of the 1st respondent that the application will be received and considered only if the petitioner got licence for conducting bar in the hotel. The petitioner mainly contends that such insistence cannot be made as a pre condition for accepting the application in the light of the law declared by this Court in Ext.P2 judgment.

(3.) THEREFORE , I need not go into the other controversies in the matter. It is only to be clarified in the light of Exts.P2 and P3 judgments that the application will be accepted without insisting for production of bar licence.