EBBURI PANDU RANGA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Y. Surya Prasad, learned counsel for the petitioner. Also heard Mr. V. Maheswara Reddy, learned Government Pleader for Home appearing for respondent No.1, Mr. Venkateswarlu Posani, learned standing counsel for High Court appearing for respondent No.2, and Mr. N. Harinath, learned Assistant Solicitor General of India for respondent No.3.

(2.) This petition is filed by a practicing Advocate of this Court, seeking a writ of Mandamus directing that the Judges and Division Courts of this Court may also sit in an appropriate building in the premises of Nagarjuna University or in other suitable accommodation till such time suitable accommodation, facilities and other logistics are provided at the present place of functioning of the High Court.

(3.) It is pleaded that the High Court of Andhra Pradesh was constituted by the Hon?ble President of India vide order dated 26.12.2018 under Article 214 of the Constitution of India, taking into account the order passed by the Hon?ble Supreme Court of India and in exercise of powers conferred under clause (a) of sub-section (1) of Section 30, sub-section (1) of Section 31 and sub-section (2) of Section 31 of the Andhra Pradesh Reorganization Act, 2014, from the 1st day of January, 2019, with the principal seat of such High Court at Amaravati in the State of Andhra Pradesh. It is further pleaded that the High Court is functioning smoothly with the consecrated and dedicated services of the Hon?ble Judges assisted by the Bar since its constitution.