DARLIN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners and the fourth respondent are siblings. There are some disputes between them in relation to property. If the petitioners place a complaint about the unauthorised exercise of authority, in violation of law, by any policeman or officer, provisions of the Kerala Police Act provides adequate alternate remedy. The petitioners could take recourse to the Police Complaints Authority and the measures available through that authority. This is available at the district level and the State level. The law governs this as per the Police Act has been discussed in detail in the judgment of this Court reported in Aslam & another v. State of Kerala & Ors., 2011 2 KerLT 601. In view of such alternate remedy being available and because civil disputes are pending before the Civil Court, we do not find any ground to issue any order directing the police not to 'harass' the petitioners. The Writ Petition is dismissed without prejudice to the petitioners' taking recourse to what is aforesaid.