- (1.) Notice to respondent No.10 is dispensed inasmuch as the presence of the said respondent is not necessary for considering the petition. Though the petition is listed in the category of 'Hearing Interlocutory Application', since the same would amount hearing the petition itself, the petition is taken up for consideration with the consent of the learned counsel and is disposed of by this order.
(2.) The petitioner is before this Court seeking for the following reliefs: a) A writ in the nature of certiorari or any other appropriate writ or order quashing the action of the 4th respondent dated 21/12/2012 in accepting the nomination paper of the 6th respondent filed after the time specified in the calendar of events and declaring it as validly filed, produced as Annexure-C and to declare that the petitioner has been duly elected unopposed as Adhyaksha of the 5th respondent Grama Panchayath; b) A writ in the nature of certiorari or any other appropriate writ or order quashing the declaration dated 27-12-2012 made by the 5th respondent declaring the 6th respondent as duly elected Adhyaksha of the 4th respondent Grama Panchayath, certified copy of which is produced as Annexure-E; c) A writ in the nature of certiorari or any other appropriate writ or order quashing the order dated 27/12/2012 passed by the Vacation Judge at Mysore (Election Tribunal) in Election Case No. 1/2012 which is produced as Annexure-D; d) Direct the 4th respondent to declare the petitioner as unanimously elected Adhyaksha of the 5th respondent Grama Panchayath.
(3.) The contesting respondents have filed their objection statement. Further, the Returning Officer has filed the Affidavit for bringing the factual aspects to the notice of this Court.;