BINOY T B Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has come to this Court complaining of harassment by the police officials at the instance of the 6th respondent.

(2.) THE 6th respondent is the landlord and the petitioner is the tenant. THEre was demand by the 6th respondent that the tenant must surrender possession. An agreement was entered into, but the petitioner has not been able to surrender possession so far. THE grievance of the petitioner is that succumbing to the influence of the 6th respondent, police officials are vexing and harassing him with demand to surrender possession. Respondents 1 to 3 are - the State, the Director General of Police and the Commissioner of Police. Respondents 4 and 5 are local police officials. Respondent No.7 is the Assistant Sub Inspector of Police arrayed in his personal name.

(3.) WE record the submission of the learned counsel on behalf of the 6th respondent that the 6th respondent shall resort only to legal civil process to secure eviction of the petitioner. WE record the submission/undertaking of the learned Government Pleader on behalf of the police officials and the learned counsel for the 7th respondent that the police shall not in any way interfere in the civil dispute between the petitioner and the 6th respondent regarding the liability of the petitioner to surrender possession. WE are, in these circumstances, satisfied that no further specific directions are necessary in this Writ Petition.