Classified Hotels And Resorts Association Of Kerala vs. The State Of Kerala
Held
The Court directed the 1st respondent (State of Kerala) to dispose of the petitioner's representation within four months from the date of receipt of the judgment, after hearing all stakeholders, including various government departments and financial institutions.
Facts
An association of classified hotels and resorts sought relief from the severe impact of the Covid-19 pandemic on the hotel industry, claiming existing government schemes were inadequate. They filed a representation with the State government seeking various reliefs, including exemption from GST and other taxes.
Key Issues
The key issue was the petitioner's plea for the State government to consider their representation seeking relief for the hotel industry, including tax exemptions, in light of the Covid-19 pandemic.
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WP(C) NO. 7198 OF 2021 1 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943 WP(C) NO. 7198 OF 2021 PETITIONER: CLASSIFIED HOTELS AND RESORTS ASSOCIATION OF KERALA REPRESENTED BY ITS GENERAL SECRETARY, KOTTUKAL KRISHNAKUMAR, AGED 48, S/O,. VELAYUDHAN PILLAI, T.C.28/1222, SWRA 63, PADARATHOPPU LANE, SREEKANDESHWARAM, FORT P.O., THIRUVANANTHAPURAM-695 023 BY ADVS. R.T.PRADEEP SMT.M.BINDUDAS SRI.K.C.HARISH RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY CHIEF SECRETARY, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001 2 PRINCIPAL SECRETARY, TOURISM DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001 3 PRINCIPAL SECRETARY, EXCISE DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001 4 PRINCIPAL SECRETARY, STATE GOODS AND SERVICES TAX DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001 5 MINISTRY OF TOURISM REPRESENTED BY ITS SECRETARY, GOVERNMENT OF INDIA, ROOM NO.,119, TRANSPORT BHAWAN, 1, PARLIAMENT STREET, NEW DELHI-110 001 6 CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS, REPRESENTED B
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