N BHAKTAVATSALAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an appeal against the order of our learned brother Seshachelapati, J., dismissing a petition for the issue of a Writ of Mandamus directing the 1st respondent to forbear from giving effect to G. O. Rt. No. 2957 Home (Courts-I) Department, dated 9-10-1961 or, in the alternative, to call for the records and issue a Writ of Certiorari to quash the above said G. O.

(2.) The facts material for the purpose of this enquiry are these. In July 1960, the State Government sanctioned an additional District Munsif's Court for the Krishna District for six months and it was located at Avanigadda in Divi Taluk with jurisdiction over the whole of that taluk which was till then being exercised before by the Court of the District Munsif, Masulipatam. The duration of the temporary Court was extended by subsequent notifications upto 30/06/1961. As no orders were received from the State Government for the continuance of the temporary Court in September, 1961, the High Court issued the following notification:-

(3.) In accordance with this notification, Avanigadda District Munsif's Court was closed on 30/09/1961. On 9-10-1961 the State Government issued the notification which is the subject-matter of challenge in this case.