MAGGIE DAVIS Vs. STATE OF KERALA,

JUDGEMENT

(1.) THIS Writ Petition is filed seeking the following reliefs:

(2.) ADV . Shri B. Krishnamani, who appears for the petitioner places reliance on Exhibit P9 judgment of this Court by which, a direction has been issued to respondents 1 and 2 to consider the application for FL -3 licence submitted by another four star hotel. Therefore, it is contended by the learned counsel for the petitioner that the petitioner may not be discriminated.