(1.) The petitioner, who is an Advocate practicing in this Court, has come up with the above writ petition challenging the vires of Sec. 31(2) of the A.P. Re-organization Act, 2014 (for short, "the Act, 2014") as well as the order dated 26-12- 2018 and the notification dated 27-12-2018 issued by His Excellency the President of India.
(2.) Heard Mr. P.V. Krishnaiah, petitioner appearing inperson.
(3.) By the Andhra Pradesh Re-organisation Act, 2014 (Central Act 6 of 2014), the State of Telangana was carved out of the composite State of A.P. Among other things, the said Act deals with the establishment of separate High Courts for both the States in Part-IV. Sec. 30(1) of the Act, 2014 declares that on and from the appointed day, the existing High Court of Judicature at Hyderabad shall be the common High Court for the State of Telangana and the State of Andhra Pradesh till a separate High Court for the State of Andhra Pradesh is constituted under Art. 214 read with Sec. 31.