YOJAKA INDIA PRIVATE LIMITED Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) An order passed by the Appellate Authority in exercise of its powers under the provisions of the Karnataka State Transparency in Public Procurement Act, 1999 (for short "the KTPP Act") is under challenge, in this writ petition.

(2.) The facts leading to the filing of this writ petition are not in serious dispute.

(3.) A Tender for construction of Sea Erosion Protection Wall at Rudrapad in Gokarn Village in Kumta Taluk, Uttara Kannada District, was issued by the State.