Page 20 - ANNUAL REPORT 2025

The High Court of Andhra Pradesh began functioning with its principal seat at Amaravati
from 01.01.2019 with fourteen (14) Hon’ble Judges. Hon’ble Sri Justice C. Praveen Kumar was the

acting Chief Justice of the High Court of Andhra Pradesh, at its inception. The High Court,
initially, functioned from a temporary accommodation in Vijayawada. On 03.02.2019, the

Hon’ble the Chief Justice of India Sri Justice Ranjan Gogoi, in the presence of Hon’ble Sri Justice

N.V.Ramana, Hon’ble Sri Justice L. Nageswara Rao and Hon’ble Sri Justice R. Subhash Reddy,
Judges of Supreme Court of India, Hon’ble Sri Nara Chandrababu Naidu, the then Chief Minister of

the State of Andhra Pradesh, Hon’ble Sri Justice T.B. Radhakrishnan, the then Chief Justice of the

High Court for the State of Telangana, Hon’ble Sri Justice Ramesh Ranganathan, Chief Justice of
Uttarakhand, other Hon’ble Judges of the High Court of Andhra Pradesh and High Court for the

State of Telangana former Judges of the Supreme Court, High Court and other dignitaries of the
legal fraternity, inaugurated the interim Judicial Complex at Amaravati. Thenceforth the High

Court has been functioning from this Interim Judicial Complex from 18.03.2019.
The High Court was presided over by two Acting Chief Justices namely Hon’ble Sri Justice

C. Praveen Kumar, Hon’ble Sri Justice A.V.Sesha Sai and four Chief Justices namely - Hon’ble Sri

Justice J.K.Maheshwari, Hon’ble Sri Justice Arup Kumar Goswami, Hon’ble Sri Justice Prashanth
Kumar Mishra and present Chief Justice Hon’ble Sri Justice Dhiraj Singh Thakur.

A.P. High Court has been functioning from this
Interim Judicial Complex from 18.03.2019

4 Annual Report 2025