(1.) W.P.(PIL).No. 53 of 2022 has been filed challenging the decision of the State Government in declaring Hindupur parliamentary constituency as Sri Satya Sai District and locating the District Headquarters at Puttaparthy. The petitioner further prays for writ of mandamus for declaring Hindupur parliamentary constituency as a District instead of Sri Satya Sai District and to locate the District Headquarters at Hindupur instead of Puttaparthy.
(2.) The State of Andhra Pradesh was formed in the year 1956 under the States Reorganization Act, 1956. Thereafter, in terms of the A.P. Reorganization Act, 2014, the erstwhile State of Andhra Pradesh was divided into the newly formed State of Telangana and the residuary State of Andhra Pradesh with 13 districts, namely, East Godavari, West Godavari, Krishna, Guntur, Prakasam, SPSR Nellore, Srikakulam, Vizianagaram, Visakhapatnam, Kurnool, Chittoor, YSR Kadapa and Anantapur.
(3.) According to Sec. 3 (1) of the Act, the Government may, by notification, for purposes of revenue administration, divide the State into such districts with such limits as may be specified therein and further that each district shall consist of such revenue divisions and each revenue division shall consist of such mandals and each Mandal shall consist of villages as the Government may, by notification from time to time specify in this behalf.