Thottathil B.Radhakrishnan,J.
The petitioners and the 4th 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 & Others
[2011 (2) KLT 601]. In view of such alternate remedy being
available and because civil disputes are pending before the
WPC.14042/12
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.
Sd/-
THOTTATHIL B.RADHAKRISHNAN
Judge.
Sd/-
K.VINOD CHANDRAN
Judge.
kkb.19/6.