Page 28 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

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HIGH COURT COMPOSTITION

OF JUDGES – ADMINISTRATION

COMPOSITION OF HON’BLE JUDGES

AS ON THE DATE OF BIFURCATION 01-01-2019

The gazette notification, dated 26.12.2018, issued in the name of Hon’ble President of India to establish the
High Court of Andhra Pradesh at Amaravati w.e.f., 01.01.2019 reads as follows:

ORDER
“WHEREAS article 214 of the Constitution provides that there shall be a High Court for each State.

AND WHEREAS the Andhra Pradesh Reorganisation Act, 2014 (6 of 2014) (hereafter in this Order referred to as
the said Act) was enacted with a view to provide for the reorganisation of the existing State of Andhra Pradesh
and for matters connected therewith;
AND WHEREAS clause (a) of section 30 of the said Act provides that the 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 article 214 of the Constitution read with section 31
of the said Act;

AND WHEREAS sub-section (1) of section 31 of the said Act provides that subject to the provisions of section
30, there shall be a separate High Court for the State of Andhra Pradesh, (hereafter in this Order referred to
as the High Court of Andhra Pradesh) and the High Court of Judicature at Hyderabad shall become the High
Court for the State of Telangana;

AND WHEREAS sub-section (2) of section 31 of the said Act provides that the principal seat of the High Court
of Andhra Pradesh shall be at such place as the President may, by a notified Order, appoint;
AND WHEREAS the Supreme Court of India in the matter of Union of India, Vs. T.Dhangopal and Ors [SLP
(civil) No. D. 29890 of 2018] held that there is no embargo for the Competent Authority to issue a notification
bifurcating the High Court of Judicature at Hyderabad into the High Court of Telangana and the High Court of
Andhra Pradesh respectively and such a notification to be issued by the 1 day of January, 2019 so that the two
High Courts start functioning separately and the High Court of Andhra Pradesh also starts functioning in the
new building at the earliest and accordingly, the appeal was disposed.

NOW, THEREFORE, in pursuance of article 214 of the Constitution and the Order issued by the Supreme Court
of India in the aforesaid matter and in exercise of powers conferred under clause (a) of sub-section (1) of section
30, sub-section (1) of section 31 and sub-section (2) of section 31 of the Andhra Pradesh Reorganisation Act,
2014, the President hereby constitutes a separate High Court for the State of Andhra Pradesh, namely, the
High Court of Andhra Pradesh, from the 1 day of January, 2019 with the principal seat of such High Court at

28 Annual Report - High Court of Andhra Pradesh