M. D. IRFAN Vs. STATE OF KARNATAKA.

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for respondent Nos.1 and 2, and Sri.Pratheep K.C., learned counsel, takes notice for respondent No.3.

(2.) The petitioner is calling in question the tender notification dtd. 4/2/2025.

(3.) It is the case of the petitioner that under the Karnataka Transparency in Public Procurement Rules, 2000, a minimum of 15 days time is required to be granted for submission of the tenders, but under the impugned notification, only 12 days time has been granted inasmuch as last date is fixed as 12/2/2025.