HOTEL MALAYORAM GATEWAY PVT. LTD Vs. MEMBER SECRETARY

JUDGEMENT

(1.) THE petitioner has filed this writ petition seeking for a direction to consider the application for grant of four star classification without insisting for production of bar licence. It is submitted that the petitioner company applied for four star classification to the hotel as per application dated 01/10/2012. It is also stated that the petitioner was informed by the office of the first respondent that the application will be accepted only if the petitioner gets a bar licence to the hotel first.

(2.) THE learned counsel for the petitioner submitted that production of bar licence is not required in the light of the law laid down by this Court in an identical matter, as per Exts.P2 and P3 Judgments.

(3.) LEARNED counsel for the petitioner submitted that even if a direction is issued to consider the application, unless the legal position is clarified, it may cause hardship to the petitioner.