HOTEL MARRIOS Vs. MEMBER SECRETARY

JUDGEMENT

(1.) THE petitioner is an applicant for reclassification of the hotel before the first respondent. It is averred in the writ petition that the application is not being accepted for want of production of bar licence. It is submitted that the same is not required in the light of the dictum laid down in Ext.P2 judgment.

(2.) HEARD learned counsel for the petitioner and learned Assistant Solicitor General who submitted that a writ appeal has been filed against Ext.P2 judgment, as W.A. No.1912/2012 and the same is pending.

(3.) IN the light of the declaration of law made by this Court in Exts.P2 and P3 judgments, the petitioner is also entitled for the grant of benefits. Therefore, the writ petition is disposed of directing the first respondent to accept the application of the petitioner, conduct due inspection and related enquiries and complete the procedures within a period of three months. It is made clear that the same will be subject to the outcome of W.A. No.1912/2012. No costs.