FALCON INFRASTRUCTURES LIMITED Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, an incorporated Company, is before this Court aggrieved by Ext.P26 notice issued by the Village Officer, Eloor requiring the petitioner to stop filling up of land in their possession.

(2.) The petitioner states that in anticipation of the establishment of International Container Transshipment Terminal at Vallarpadam, Kochi, the petitioner- Company started a Container Freight Station and Logistic Service Centre at Eloor, which is first of its kind in India. The Company was established in the year 2000, logistic services were started in the year 2003 and the Container Freight Station was established in the year 2007.

(3.) The Company has 24.5 Acres of land in Old Survey Nos.121, 122 and 123 (Resurvey No.1, Block No.93) of Eloor Village, abutting the 'Vallarpadam Container Terminal Road'. The petitioner has established various services and facilities like Cargo Moving Facility, Supply Chain Management, Container Freight Station, Fuel Station, Weigh Bridge, Dormitories for Container Lorry Drivers and Staff, Bank, Toilets, Godowns, Parking Spaces, Truck Maintenance Workshop, Customs Bonded CFS area, etc. in the land.