BEEVEE ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, inter alia, seeks the quashing of the tender notification, dated 18.12.2015 (Annexure -A). The said tender notification is for the supply of Sodium Cyanide to the respondent No.2.

(2.) On hearing the learned advocates, I am disinclined to entertain this petition on merits on the short ground of the availability of alternative, statutory remedy.

(3.) Keeping all the contentions open and reserving the liberty to the petitioner to avail of the remedy of filing the appeal before the Government invoking Section 16 of the Karnataka Transparency in Public Procurements, Act, 1999 r/w. Rule 29 of the Karnataka Transparency in Public Procurements Rules, 2000, I dispose of this petition.