Page 88 - HIGH COURT OF ANDHRA PRADESH FIRST ANNUAL REPORT

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INFRASTRUCTURE -

HIGH COURT AND DISTRICT COURTS

HIGH COURT:

During these four years, the High Court was presided over by four Chief Justices, including Hon’ble the Acting
Chief Justice-Sri C.Praveen Kumar. Hon’ble Sri Justice J.K. Maheshwari who worked as Chief Justice of this
Court had the distinction of being elevated to the Supreme Court. Hon’ble Sri Justice N.V. Ramana, who
functioned in the erstwhile High Court of Andhra Pradesh as a Judge and belonging to the State of Andhra
Pradesh came to occupy the highest judicial office, that of the Chief Justice of India.

The High Court of Andhra Pradesh started its judicial and Administrative functions from the Interim judicial
Complex, Nelapadu, Amaravati from 18.03.2019. This building complex is constructed in Ground + 2 floors
with foundation for five floors, with a built up area of 2.5 lakhs sft. for accommodating 23 Court Halls along with
chambers for Hon’ble Judges, apart from accommodation for Registrars, some sections, Advocate General
office, Government Pleaders’ office, Bar Council office, Bar Association Hall (Ladies and Gents) etc. Further, a
separate building is also constructed for the purpose of Advocates’ canteen with air-conditioning.
Since the existing building is not sufficient, the High Court has taken a decision on 28.06.2021, after series of meetings
with the Chief Secretary, Government of Andhra Pradesh and other officials, for construction of Ground + 3 floors
building in the identified area opposite to the existing interim Judicial Complex, design the building for Ground +
5 floors, with instructions to take care that the aesthetics of the proposed building must match with the existing
building, for accommodating 14 Court Halls along with chambers for Hon’ble Judges, Judges’ Library, Lounge for
Lawyers etc. Thereafter, the Government of Andhra Pradesh issued G.O.Rt.No.478, Municipal Administration and
Urban Development (CRDA) Department, dated 24.08.2021 according administrative sanction for an amount of
Rs. 33.50 crores as additional funds for construction of Ground + 3 floors building. The foundation stone was
laid by Hon’ble The Chief Justice Sri Prashanth Kumar Mishra in the presence of the Hon’ble Judges of High
Court for construction of Ground + 3 building on 13.12.2021.

The High Court has taken a decision on the same day i.e., 16.08.2022 for construction of six temporary Court
Halls with chambers for Hon’ble Judges, on the eastern side of the existing High Court building. The matter
is at the stage of calling for tenders by the APCRDA. Further, at the request of the Registry, the Hon’ble
Chief Justice on 17.8.2022 permitted to instruct the Commissioner, APCRDA for providing temporary (Kirby)
structures/Pota cabins in an area of about 20,000 sq.feet in the open place outside the existing building to keep
judicial records, particularly disposed of case records. The work is yet to be taken up by the CRDA.

In the year 2020, on the request of the High Court, the Government of Andhra Pradesh issued G.O.Ms.No.532,
dated 13.03.2020 according administrative sanction of Rs.115.00 lakhs for repair of the old guest house at
Acharya Nagarjuna University for using the same as High Court guest house. Recently, the Government issued
G.O.Rt.No.1899, dated 12.09.2022 according revised administrative sanction for an amount of Rs.237.18
Lakhs for providing necessary modifications and alteration works to the said guest house. The modification
work is going on.

88 Annual Report - High Court of Andhra Pradesh