UNION OF INDIA Vs. T. DHANGOPAL

JUDGEMENT

(1.) Leave granted. Delay condoned.

(2.) With the enactment of the Andhra Pradesh Reorganisation Act, 2014 (hereinafterreferred to as the 'Act'), erstwhile State of Andhra Pradesh stand bifurcated into twoStates, viz., State of Andhra Pradesh and State of Telangana. This has happened witheffect from June 02, 2014 as that is the effective date fixed for enforcing the aforesaidAct. The Act also makes a provision for separate High Courts for State of Telangana andState of Andhra Pradesh. City of Hyderabad, which was the capital of erstwhile State of Andhra Pradesh is now part of State of Telangana and has become the capital of State of Telangana. The High Court is located at Hyderabad. It would, obviously, be housing theHigh Court of State of Telangana. Insofar as State of Andhra Pradesh is concerned it hasdecided to create and construct new city known as 'Amaravathi' which is going to be thecapital of State of Andhra Pradesh. High Court of Andhra Pradesh would be located in thatcity.

(3.) Writ petition in the form of Public Interest Litigation (PIL No. 59 of 2015) was filed inthe High Court of Judicature at Hyderabad seeking implementation of the aforesaidprovisions of the Act so that bifurcation of the High Court takes place expeditiously interms of the provisions of the Act. This petition was disposed of by the High Court vide itsjudgment dated May 01, 2015 directing the State of Andhra Pradesh to identify andlocate the site where the permanent High Court of State of Andhra Pradesh would beconstituted in the territory of Andhra Pradesh. Number of other directions were givenincluding the feasibility of arranging temporary benches for sitting of the Honourable Judgesof the High Court under Sec. 51(3) of the Act, pending constitution of permanent HighCourt etc.