Kerala High Court
Darlin @ Babu vs State Of Kerala on 21 May, 2012
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan, K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
MONDAY, THE 18TH DAY OF JUNE 2012/28ND JYAISHTA 1934
WP(C).No. 14042 of 2012 (E)
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PETITIONER(S):
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1. DARLIN @ BABU, AGED 57 YEARS,
S/O.ANTONY, KIZHAKKEVALAYIL FROM VALAYIL,
PADINJATTUMKARA THEKKUM MURI,
THURAVOOR THEKKU VILLAGE, PALLITHODU P.O.,
CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN- 688 540.
2. YESUDAS @ SHAJI, AGED 55 YEARS,
S/O.ANTONY, KIZHAKKEVALAYIL FROM VALAYIL,
PADINJATTUMKARA THEKKUM MURI,
THURAVOOR THEKKU VILLAGE, PALLITHODU P.O.,
CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN- 688 540.
3. SEBASTIAN @ ROY, AGED 52 YEARS,
S/O.ANTONY, KIZHAKKEVALAYIL FROM VALAYIL,
PADINJATTUMKARA THEKKUM MURI,
THURAVOOR THEKKU VILLAGE, PALLITHODU P.O.,
CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN- 688 540.
BY ADVS. SRI.SABU GEORGE,
SRI.NIDHI BALACHANDRAN.
RESPONDENT(S):
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1. STATE OF KERALA,
REP. BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM- 695 001.
2. CIRCLE INSPECTOR OF POLICE,
OFFICE OF THE CIRCLE INSPECTOR OF POLICE,
KUTHIATHODU, CHERTHALA, PIN- 688 533.
3. SUB INSPECTOR OF POLICE,
KUTHIATHODU POLICE STATION,
CHERTHALA, PIN- 682 533.
4. VIJAYAKUMAR @ PETER, AGED 37 YEARS,
S/O.ANTONY, VALAYIL HOUSE, PALLITHODU P.O.,
THURAVOOR VILLAGE, CHERTHALA TALUK,
ALAPPUZHA DISTRICT, PIN- 688 540.
R1 TO R3 BY SRI.P. VIJAYARAGHAVAN, STATE ATTORNEY.
GOVT. PLEADER SRI.JAMES MATHEW KADAVAN.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 18-06-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
rs.
WP(C).No. 14042 of 2012 (E)
APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1. A TRUE COPY OF THE GIFT DEED NO.4492 OF 1979 ON THE FILES OF
THE SUB REGISTRY, KUTHIATHODU.
EXHIBIT P2. TRUE COPY OF THE CAVEAT O.P. NO. 305/2012 DATED 21/05/2012
FILED BY THE 4TH RESPONDENT BEFORE THE SUB COURT,
CHERTHALA.
EXHIBIT P3. TRUE COPY OF THE PLAINT IN OS NO.102/2012 BEFORE THE
SUB COURT, CHERTHALA.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.A. TO JUDGE
rs.
THOTTATHIL B.RADHAKRISHNAN
&
K.VINOD CHANDRAN, JJ.
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W.P(C).No.14042 of 2012
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Dated this the 18th day of June, 2012
JUDGMENT
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 2 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.