HOTEL ELEGANCE KOTTAYAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a firm engaged in running a hotel.

(2.) A statement has been filed on behalf of respondents. The stand taken in the statement is that a person holding licence in Form No.FL-11 of the Rules is not entitled to sell beer for consumption outside the premises of his hotel.

(3.) Heard the learned Senior Counsel for the petitioner as also the learned Senior Government Pleader.