KURIAN, J. - (1.) Leave granted.
(2.) In this appeal arising out of SLP(C) No.23549 of 2012 all that the High Court has done is to relegate the appellant to pursue the remedy by way of an election petition.
(3.) In the peculiar facts and circumstances of this case, we do not deem it appropriate to interfere with the order since the alternate remedy by way of election petition is the most efficacious remedy for the appellant in the facts of this case, particularly since the nomination of the appellant is alleged to have been improperly rejected by the Returning Officer.;