S.V. BANDI Vs. SECRETARY MINOR IRRIGATION DEPARTMENT

JUDGEMENT

(1.) Learned Government Advocate is directed to take notice for respondents 1 and 2.

(2.) As could be seen from Annexures-A and C, statutory appeals are filed by the petitioner under Section 16 of the Karnataka Transparency in Public Procurements Act, 1999 (Karnataka Act 29 of 2000) ('Act' for short) on 1-1-2013. Already two months have lapsed. However, the appeals are not decided. The grievance of the petitioner is that the work order will be issued in favour of the successful bidder and if such action is taken by respondents 1 and 2, appeals will become infructuous. Such appeals will have to be decided as per law as early as possible. The Act prescribes 30 days for deciding the appeals.