- (1.) By order dated 2nd May, 1997, this Court identified the questions arising to be as follows: (1) Validity of the project and the contract known as Dabhol Power Project; and (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.
(2.) While by the aforesaid order dated 2nd May, 1997 leave to agitate the first question i.e. validity of the project and the contract known as Dabhol Power Project was refused to the petitioners who had approached the Court in the representative capacity, leave was granted to agitate the second question i.e. accountability of the State of Maharashtra.
(3.) It appears that while the Special Leave Petition was pending the State of Maharashtra had appointed a Committee headed by one Dr. Mahdav Godbole, former Home Secretary (known as Godbole Committee) to go into the matter.;