KALVAKUNTLA CHANDRASHEKAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Dr. Aditya Sondhi, learned Senior Counsel appears for Mr. S.Santosh Kumar, learned counsel for the petitioner.

(2.) Heard on the question of admission.

(3.) In this writ petition, the petitioner has assailed the validity of G.O.Ms.No.9, Energy (Power.II) Department, dtd. 14/3/2024 issued by the State Government by which Commission has been appointed to conduct an enquiry into the correctness and propriety of the decision taken by the erstwhile Government of Telangana on procurement of power from the Distribution Companies (hereinafter referred to as 'the DISCOMS') of the State of Chhattisgarh and to enquire into correctness as well as the propriety of the decision taken by the erstwhile State Government of Telangana to establish Bhadradri Thermal Power Station (BTPS) at Manuguru and Yadadri Thermal Power Station (YTPS) at Damaracherla. In order to appreciate the grievance of the petitioner, the relevant facts need mention, which are stated infra.