Page 190 - ANNUAL REPORT 2025

SEMINAR ON UPHOLDING
THE CONSTITUTIONAL VISION

“THE ROLE OF DISTRICT JUDICIARY”

A one day seminar on Upholding the

Constitutional Vision – The Role of District

Judiciary conducted on 21.12.2025 at Andhra
Pradesh Judicial Academy. Hon'ble Sri Justice

Prashant Kumar Mishra, Judge, Supreme Court of

India graced the occasion as Chief Guest and
keynote speaker.

Ninteen (19) Hon'ble Judges of

High Court of Andhra Pradesh
participated as Guests in the Seminar

and also eight Registrars of Hon'ble
High Court, 13 Principal District and

Sessions Judges, 21 Additional District
Judges, 9 Civil Judges (Senior Division),

50 Civil Judges (Junior Division) attended
the session. In total, 120 Judicial

Officers participated in the seminar.
His Lordship observed that, when public attention turns to the judiciary, it often focuses
on the High Courts and the Supreme Court. Their role is undoubtedly vital. They interpret the

Constitution, resolve substantial questions of law and ensure uniformity in legal principles across
the country.

But the live reality of our justice system tells a different and equally important story. For
the overwhelming majority of citizens the judiciary begins and often ends at the district courts.
His Lordship stated that, District Judiciary is one of the important pillars at the Court of

first instance. It is the first forum that a citizen approaches where a dispute arises or when liberty
is threatened or when rights are violated. It is also the forum most accessible to common person

be it geographically or procedurally. It is undeniable truth that not every citizen can approach
High Court or Supreme Court. There may be many constraints like economical constraints,
distance, lack of legal awareness, social vulnerability or simply the intimidating nature of the

Higher Judicial Forums etc., For such citizens, the District Judiciary is not merely a choice, it is
the only realistic resort.

High Court of Andhra Pradesh 174
Annual Report 2025