‘Govt. stoking regional passions on the pretext of decentralisation’
Lawyers from the coastal districts have sought the help of the people, civil society organisations, & political parties in their fight against shifting of the High Court to Kurnool from Amaravati.

The Lawyers have expressed regret that the Govt. is stoking regional purposes in the name of decentralisation. It will create unrest at a time when the State is grappling with the fallout of bifurcation, they opine.

Pamphlets distributed
On Sunday, in the pamphlets distributed among the people, the Lawyers recalled that Finance Minister Buggana Rajendranath Reddy had said on Oct 9 that the Govt. was indeed contemplating move the High Court as a part of the decentralisation of the administration & that the proposal was under examination.

They pointed out that cases from the Krishna & Guntur districts outnumber those from other parts of the State.

As per the Sribagh Pact, the High Court was established in Guntur & the Capital located in Kurnool.

Later, they were shifted to Hyderabad in compliance with the States Reorganisation Act, 1956.

Nearly six decades later, Telangana was carved out of the unified State of Andhra Pradesh. Amaravati was made the capital of A.P. & HC set up at Nelapadu in Guntur district.

The advocates argued that the High Court need not be relocated to Kurnool as per the Sribagh Pact as it had lost its relevance after Andhra State & Hyderabad were merged to form A.P.

They further brought into picture the agitations in 1932 & 2010 for the establishment of a HC Bench between Vijayawada & Guntur.

The advocates said that shifting the High Court would be detrimental to the interests of the Advocates & the litigant Public.

‘Stone laid by CJI’
They said that a large amount was spent on the construction of the Court at Nelapadu & for creating infrastructure.

It should be remembered that the CJI had laid the foundation for a permanent building of the Court in close proximity to the existing temporary premises, they added.

The Lawyers said, “We have been boycotting courts demanding that the HC be retained in Amaravati, & we need public support".

Source Link

Picture Source :