HOTEL WYTE PORTICO Vs. MEMBER SECRETARY

JUDGEMENT

(1.) THE petitioner is an applicant for getting four star classification to the hotel. It is pointed out that the petitioner was told from the office of the 1st respondent that application will be received and considered only if the petitioner is having licence for conducting bar in the hotel.

(2.) THE petitioner points out that the said requirement cannot be insisted, in the light of the legal position declared by this Court in Ext.P2 judgment after considering clause 8 (f) of the revised guidelines.

(3.) IN the light of the findings contained in Ext.P2 judgment, the petitioner cannot be directed to produce bar licence as a requirement to maintain the application. In paragraph 5 of the judgment this Court has observed as follows:-