Lok Sabha Debates
Need To Set Up A Bench Of Andhra Pradesh High Court In Ongole Parliamentary ... on 15 November, 2010
> Title: Need to set up a bench of Andhra Pradesh High Court in Ongole Parliamentary Constituency, Andhra Pradesh.
SHRI M. SREENIVASULU REDDY (ONGOLE): I would like to draw the kind attention of the august House regarding the dire need for setting up a High Court Bench for South Coastal Area of Andhra Pradesh.
High Courts in the country were set up long back. Due to large-scale increase in the population and litigations, the Government has set up Benches in several other States of the country. The Advocates of Coastal Andhra Pradesh and Rayalseema area are peacefully agitating for the last one month by way of staging hunger strikes. The Advocates are boycotting Courts on account of which the litigant public, particularly the poor people in my Parliamentary Constituency are facing much inconvenience, mental agony, hardships and financial losses.
I would like to recall that the Advocates of South Coastal area and Rayalseema area had agitated earlier for 130 days in the year 1993 demanding for early establishment of a bench of Andhra Pradesh High Court. The request is still pending. Ongole (coastal area) represented by me in Parliament, being the gateway to Rayalseema and also a centrally located place, could be best suited for setting up of a Bench of the Andhra Pradesh High Court.
I, therefore, request the Hon’ble Minister for Law & Justice, through Hon’ble Speaker, to kindly intervene in the matter and request to give immediate instructions for setting up a High Court Bench for South Coastal area of Andhra Pradesh.