M.K.ROADLINES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondent Nos.1 to 4.

(2.) Learned Senior counsel Sri.M.S.Rajendra Prasad would submit that the petitioners were before this Court in W.P.No.8911/2022, challenging the tender conditions under Tender Notification dtd. 13/4/2022. The said writ petition was withdrawn with liberty to file appeal. It is also pointed out that in the said order the respondents were restrained for a period of one week from the date of the order from finalizing the tender. Thereafter, the petitioners filed an appeal before the first respondent on 30/4/2022. It is the grievance of the petitioners that the appeal is not disposed by the first respondent-Appellate Authority.

(3.) Learned Additional Government Advocate on the other hand submits that the first respondent-Appellate Authority would take action expeditiously and he seeks four weeks time to dispose of the appeal of the petitioners. Further, he submits that the first respondent could not dispose of the appeal, due to work pressure.