December 27,2018:

On Wednesday, following a Supreme Court order to Centre to notify bifurcation of Andhra Pradesh and Telangana HC's by January 1, President Ram Nath Kovind ordered separation of “common” Hyderabad High Court into two separate High Courts of Andhra Pradesh and Telangana.Both will function separately from January 1, 2019.

Principal seat of Andhra Pradesh High Court is Amaravati, Capital of the State. High Court in Hyderabad will function separately as the High Court of the State of Telangana.

Sixteen HC judges, including Justice Ramesh Ranganathan, who is now Chief Justice of the Uttarakhand High Court, shall become judges of Andhra Pradesh High Court from January 1.

Other judges of Andhra Pradesh High Court are Justices Chagari Praveen Kumar, Sarasa Venkatanarayana Bhatti, Akula Venkata Sesha Sai, Dama Seshadri Naidu (now working on transfer as a Kerala High Court judge), Mandhata Seetharama Murti, Upmaka Durga Prasad Rao, Talluri Sunil Chowdary, Mallavolu Satyanarayana Murthy, Gudiseva Shyam Prasad, Kumari Javalakar Uma Devi, Nakka Balayogi, Telaprolu Rajani, Durvasula Venkata Subramanya Suryanarayana Somayajulu, Kongara Vijaya Lakshmi and Manthoj Ganga Rao.

New Telangana HC will have a strength of the 10 judges. They are Justices Puligoru Venkata Sanjay Kumar, Mamidanna Satya Ratna Sri Ramachandra Rao, Adavalli Rajasheker Reddy, Ponugoti Naveen Rao, Challa Kodandaram Chowdary, Bulusu Siva Sankara Rao, Dr. Shameem Akther, Potlapalli Keshava Rao, Abhinand Kumar Shavili and Todupunuri Amarnath Goud.

Presidential notification quoted Article 214 of the Constitution which provides that there shall be a High Court for each State. It pointed out that under the Andhra Pradesh Reorganisation Act, 2014, both States were to have a common high court, till separate ones were formed.

Supreme Court had taken on record submissions made by Andhra Pradesh Government that a “very big complex known as ‘Justice City’ is under construction” in Amaravati. This complex would house the High Court, subordinate courts and even some tribunals. It would also have a provision for construction of a residential complex for the High Court and lower courts’ judges.

Source Hindu

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