Section 15(2) in Karnataka Panchayat Raj Act, 1993
(2)A petitioner shall join as respondent to his petition,-(a)where the petitioner, in addition to claiming a declaration that the election of all or of any of the returned candidates is void , claims a further declaration that he himself or any other candidate has been duly elected all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and(b)any other candidate against whom allegation of any corrupt practice are made in the petition;
