K. VIJAYKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri H.V. Manjunatha, the learned Additional Government Advocate appearing for the respondents has raised a threshold objection to the maintainability of these petitions. He submits that the impugned orders are appealable under Section 17 of the Karnataka Private Medical Establishments Act, 2007 ('the said Act' for short). Sri N.R. Naik, the learned Counsel for the petitioners submits that the Appellate Authority may take its own sweet time for the disposal of the appeals and that therefore the filing of the appeals is not an efficacious remedy.

(2.) On hearing the learned Advocates, I dispose of these petitions keeping all the contentions open and reserving the liberty to the petitioners to avail of the remedy of filing the appeals under Section 17 of the said Act. If the petitioners file the appeals within ten days from the date of issuance of the certified copy of today's order, the same shall be disposed of in accordance with law and as expeditiously as possible and in any case within two months from the date of filing of the appeals by them. During the interregnum, that is, between today, the date of disposal of these petitions and the date of disposal of the anticipated appeals by the Appellate Authority, the petitioners' interests have to be safeguarded. I deem it necessary and just to continue the effect of stay of the impugned orders till the disposal of the appeals, if the same are filed within the time frame prescribed in the preceding paragraph.