MOOCHIKUNNANS HOTEL PVT LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is running a three star classified hotel namely, Moochikunnan Heights on the strength of Ext.P2 FL-3 licence, which is valid till 31.03.2019, has filed this writ petition under Art. 226 of the Constitution of India, seeking a declaration that the petitioner is entitled to continue the conduct of Ext.P2 FL-3 licence, bar licence, for the year 2018-19, till a decision is taken by the 5th respondent on the application of reclassification of the hotel received and scheduled for inspection from 10.07.2018. The petitioner has also sought for other consequential reliefs.

(2.) On 26.10.2018, when this writ petition came up for admission, the learned Assistant Solicitor General pointed out that the name of the hotel mentioned in Ext.P3 is 'Jyothis Regency'. On the other hand, going by the averments in the writ petition, the name of the petitioner's hotel is 'Moochikunnan Heights'. The learned counsel for the petitioner sought time to get instructions. Accordingly, the matter was adjourned.

(3.) On 13.11.2018, when this writ petition came up for consideration, status quo was ordered to be maintained with respect to Ext.P2 licence till 15.11.2018.