(1.) The present public interest litigations (hereinafter PILs) are filed challenging three government orders viz., G.O. Ms. No. 126 dtd. 26/12/2021 whereby the Government of Telangana (Respondent No. 1) allotted land bearing Plot No. 27 admeasuring Ac. 3.70 in Sy. No. 83/1, Raidurg village, Sherilingampally mandal, R.R. District (hereinafter subject land) in favour of the International Arbitration & Mediation Centre (hereinafter IAMC); G.O. Ms. No. 76 dtd. 12/11/2021 and G.O. Ms. No. 365 dtd. 16/7/2022 whereby Respondent No. 1 granted financial aid of Rs.3.00 crores to the IAMC; and G.O. Ms. No. 6 dtd. 17/3/2022 whereby Respondent No. 1 directed all its departments and public sector undertakings to refer all its disputes above Rs.03.00crores to the IAMC for arbitration.
(2.) Heard Mr. Koti Raghuntha Rao, party-in-person in W.P. (PIL) No. 76 of 2023 and Mr. Satyam Reddy, learned senior counsel representing Ms. K.V. Rajasree, learned counsel for the Petitioner in W.P. (PIL) No. 79 of 2023. Also, heard Mr. A. Sudershan Reddy, learned Advocate General appearing for Respondent Nos. 1 to 3 in both the PILs and Mr. D. Prakash Reddy, learned senior counsel representing Mr. Mallipedi Abhinay Reddy, learned counsel for Respondent No. 4 in W.P. (PIL) No. 76 of 2023. Mr. Vikram Pooserla, learned senior counsel representing Mr. Mallipedi Abhinay Reddy, learned counsel for Respondent No. 5 appeared in W.P. (PIL) No. 79 of 2023. Mr. Avinash Desai, learned senior counsel for Respondent No. 4 appeared in W.P. (PIL) No. 76 of 2023. Mr. G. Vidya Sagar, learned senior counsel representing Mrs. K. Udaya Sri, learned counsel for Respondent No. 5 in W.P. (PIL) No. 76 of 2023 was also heard.
(3.) CONTENTIONS OF THE PETITIONERS: -