DEEPAK GUPTA, J - (1.) The petitioner had challenged the execution of the Power Project Agreement (PPA) and the modified power project agreements first of which was executed in the year 1993 by the Maharashtra State Electricity Board (for short 'the MSEB') in favour of Dabhol Power Corporation Limited (for short 'DPC') before the Bombay High Court.
(2.) Though the High Court came to the conclusion that the action of the Board and the Governments concerned was questionable and that everything was not above board, it dismissed the writ petition(s) on the ground that the petitioner had not been able to place on record before the Court any material justifying the allegations as regards corruption, bribery, fraud and misrepresentation.
(3.) Thereafter, the petitioner filed the present petition. On 02.05.1997, this Court issued notice only on the following issue: "(2) The accountability of the State of Maharashtra (respondent No. 2) in this matter, particularly, on account of the inconsistent stand taken by it from time to time." n;