PRAJA SAMKSHEMA SEVA SANGHAM Vs. UNION HOME SECRETARY

JUDGEMENT

(1.) This is a petition filed purportedly in public interest in which the petitioner seeks a Mandamus to the Union of India, Ministry of Home Affairs, to take necessary steps to make laws for extending the tenure of Greater Hyderabad City as a common capital for the residuary State of Andhra Pradesh and Telangana for a further period of 10 years i.e. till 2034, till the process of apportionment is completed under Ss. 47, 53 and 68 of the Andhra Pradesh Reorganization Act, 2014 (in short, 'the Act, 2014').

(2.) Learned counsel for the petitioner would submit that the Parliament of India had enacted the Act of 2014, Sec. 3 whereof envisaged that, on and from the 'appointed date', there would be formed a new State known as State of Telangana comprising the territories of the existing State of Andhra Pradesh as mentioned in Sec. 3 of the Act, 2014.

(3.) Sec. 4 of the said Act envisaged that, on and from the appointed day, the State of Andhra Pradesh shall comprise the territories of the existing State of Andhra Pradesh other than those specified in Sec. 3 the Act, 2014.