(1.) THE petitioner (Sri. G. Manjunath) in W.P. No. 17122/2013 is assailing the endorsement dated 14.03.2013 issued by the fourth respondent (Tahsildar) wherein it is stated that the caste certificate dated 03.04.2012 indicating the petitioner as belonging to "Budaga Jangama" caste is not valid. The petitioner is also seeking to declare that the certificate dated 03.04.2012 is valid and legal. The petitioner (Sri. G. Alanguru Ramanna) in W.P. Nos. 20025 -20026/2013 is seeking for issue of mandamus to direct respondents No. 1 and 4 to initiate action against the fifth respondent (Sri. G. Manjunath) for misuse and abuse claiming to be a person belonging to scheduled Caste ('SC for short) and contesting from No. 145 Mulbagal Assembly (SC) Constituency in Kolar District on the basis of a spurious certificate dated 03.04.2012. A direction is also sought to declare that fifth respondent (Sri. G. Manjunath) is incompetent to contest for the reserved constituency and consequently quash the order of acceptance of nomination dated 18.04.2013.
(2.) THE petitioner (Sri. M. Venkataramana) in W.P. No. 24119/2013 is seeking for issue of writ in the nature of Quo -warranto against the first respondent (Sri. G. Manjunath) from functioning as a Legislator from 145(SC) Mulbagal Legislative Assembly and to direct the respondent No. 2 not to disburse the salary, sitting fee, allowances and other perks to the respondent No. 1.
(3.) SINCE the parties are arraigned differently in these petitions, they are referred to by their names for the purpose of convenience and clarity during the course of the order.
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