ASSYST INTERNATIONAL PVT LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, a private limited company, states that it is a 100% export-oriented STP Unit employing about 360 software professionals engaged in software development for various clients in India and overseas. It avers that its associated company is engaged in software training and imparts training to several persons in informational technology.

(2.) On the ground that the alignment for the metro rail project of Ernakulam, if carried out as now proposed, in so far as the construction of the Metro Station at Muttom is concerned, will result in acquisition of land from the petitioner in such a manner as may call for the pulling down of the entire building and that such a situation could be avoided, if a particular boundary demarcated for that purpose is modified by shifting the demarcating boundary stone towards south, it made Ext.P2 representation before the District collector, Ernakulam and Ext.P3 before the Managing Director of Delhi Metro Rail corporation Limited seeking intervention. Ext.P4 is essentially a reminder, following Ext.P2. Going by Ext.P2, the petitioner states that it has a built-up/plinth area of 25000 sq.ft. in a plot admeasuring 20 cents of land.

(3.) In this writ petition filed seeking a direction for consideration and disposal of Exts.P3 and P4 representations, the petitioner seeks an interim order of stay of acquisition of the petitioner's property.