S RATHEESHKUMAR Vs. MEMBER SECRETARY

JUDGEMENT

(1.) THE petitioner's firm is in possession of a hotel by name, Hotel Royal Fort, constructed at Hospital Junction, Kundara in Kollam District. The same is constructed after getting approval from the Tourism Department of India.

(2.) WHAT is involved herein is only the issue regarding the classification sought for by the petitioner. They are seeking classification as a four star one and the issuance of a certificate based on the inspection conducted in pursuance to Ext.P1 application. It is averred in the writ petition that after the submission of Ext.P1 application on 14/01/2012, the Classification Committee inspected the hotel on 09/03/2012 as evident from Ext.P2. After waiting for a reasonable time, the petitioner filed another application under the Right to Information Act on 17/04/2012. It was informed that in the light of certain complaints, the matter is kept in abeyance and further verification on those are going on. The petitioner contends that the complaints are without any substance. Ext.P5 is the details received from the office of the first respondent in the matter, about the complaints.

(3.) WHEN the matter came up for hearing yesterday, the learned Government Pleader sought for time to get instruction with regard to the forwarding of the same to the first respondent. Today, it is confirmed that the same has already been forwarded to the first respondent.