(4)The Lokayukta may, in his discretion, refuse to investigate or cease to investigate any complaint involving a grievance or an allegation is in his opinion-(a)The complaint is frivolous or vexatious or is not made in good faith; or(b)there are no sufficient grounds for investigation or, as the case may be for continuing the investigation; or(c)other remedies are available to the complainant and in the circumstances of the case it would be more proper for the complainant to avail of such remedies.(4-A) The Lokayukta shall not proceed with any investigation under this Act where the Supreme Court or the High Court issues any direction, order or writ under Article 32 or Article 226 of the Constitution of India in respect of the matter mentioned in the complaint under investigation.
