BAR ASSOCIATION CUDDAPAH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri M.R.K. Chowdary, learned Senior Counsel appearing for the petitioner in W.P.No.5647 of 2002, Sri M. Sudhir Kumar and Smt. B. Sudha, learned Counsel appearing for the petitioners in W.P.No.8096 and 8196 of 2002 respectively, Mr. S. Chandra Rao, Mr. C.V. Nagarjuna Reddy and Smt. Bhaskara Lakshmi learned Standing Counsel appearing for the High Court and the learned Government Pleader for Home.

(2.) All these writ petitions were filed for a Writ of Mandamus declaring the action of the Government of Andhra Pradesh in issuing the impugned order in G.O.Ms.No.38, Law (LA and J Courts-C) Department dated 8-3-2002 directing the shifting of II Additional District and Sessions Judge's Court from Cuddapah to Proddatur with its staff and other paraphernalia as illegal, void, discriminatory, without power, jurisdiction or authority and contrary to the provisions contained in A.P. Civil Courts Act, 1972 and the Code of Criminal Procedure, and consequently to direct the respondents to refrain from giving effect to the idea of shifting of the Court in question from Cuddapah to Proddatur.

(3.) W.P.No.5647 of 2002 was filed by the Cuddapah District Advocates Bar Association represented by its Secretary, N. Munikumar Reddy.