Writ petition were filed in High court challenging section 26(2) of the Andhra Pradesh Electricity Reform Act, 1998 . The constitutionality of Section 26(2) of the 1998 Act and ... Regulation 45-B of the 1999 Regulations, amended in 2003, was affirmed by the Commission regarding the FSA for eight quarters, with subsequent orders challenged in writ petitions; the High Court's Division Bench upheld the Regulations.