CHANDRALEKHA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) PETITIONERS have approached this Court complaining of harassment by police officers. Petitioners who are plaintiffs in O.S.1388/2006 have obtained Ext.P1 judgment against the Kerala Water Authority. The decretal portion of the decision reads as follows:

(2.) THE case of the petitioners is that the Corporation authorities gave Ext.P2 notice directing the petitioners to increase the height of the chimney and also to pave tiles on the floor of the hotel building. It is further submitted that in order to comply with Ext.P2 petitioners on 11.8.2012 took steps for floor tiling, but, by about 1 P.M. respondents 5 and 6 rushed to the spot with the 3rd respondent and obstructed the petitioners and their workers forcefully from doing any modification work. There is further reference to respondents 5 and 6 coming along with the Assistant Sub Inspector of Police and assaulting the workers of the petitioners and abusing the petitioners. The 2nd petitioner filed Ext.P3 representation and petitioners are before us.

(3.) WE heard the learned Standing Counsel for the Kerala Water Authority. According to the learned counsel the petitioners must approach the civil Court.