Andhra Pradesh High Court - Amravati
Secy, Human Rights Council, ... vs Chief Secy, Govt Of Ap, Hyderabad on 5 August, 2019
Bench: C. Praveen Kumar, M.Satyanarayana Murthy
THE HONOURABLE THE ACTING CHIEF JUSTICE SRI C. PRAVEEN KUMAR
&
HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
P.I.L. No. 162 of 2012
O R D E R:- (per Hon'ble the Acting Chief Justice C. Praveen Kumar) This Public Interest Litigation is filed for the following substantive relief:
"....to issue a Writ of Mandamus declaring the action of the State Government in not establishing the Special Courts for Human Rights Violations Cases and Appointment of Special Public Prosecutors to that Courts in all Districts of Andhra Pradesh, as arbitrary, illegal and in violation of Articles 14, 16, 21 and 300-A of Constitution of India and consequently direct the State Government to initiate the Special Courts for Human Rights Violations Cases and Appointment of Special Public Prosecutors to that Courts in all Districts of Andhra Pradesh."
Heard the learned counsel for both the parties and perused the material placed on record.
The Government of Andhra Pradesh, vide G.O.Ms.No.115, HOME (Courts C) Department, dated 24.07.2008, issued Notification conferring powers on I Additional District and Sessions Judges in all the Districts and I Additional Metropolitan Sessions Judges in the Metropolitan Sessions Divisions of Hyderabad, Visakhapatnam and Vijayawada, to try the cases filed under Human Rights Act. In pursuance of this Notification, the erstwhile High Court of Andhra Pradesh, Hyderabad, by letter in Endt.Roc.No.280/SO/2004, dated 02.08.2008 communicated the said G.O. to all the designated Courts in the State purportedly authorizing them to act as Human Right Courts.
Subsequently, the erstwhile High Court of Andhra Pradesh, Hyderabad in R.O.C.No. 1285/E1/2011, dated 12.06.2012, 2 HACJ & MSM,J PIL_162_2012 requested the Government to establish Special Courts for trial of Human Rights Cases in the State and appoint Special Public Prosecutors in the Courts.
In view of the letter dated 12.06.2012 addressed by the Registry of the erstwhile High Court of Andhra Pradesh, Hyderabad directing the Government to initiate/establish Special Courts for trial of Human Rights Cases in the State and to appoint Special Public Prosecutors in the Courts, no further orders need be passed in this Public Interest Litigation.
Hence, the Public Interest Litigation is closed as no further orders are necessary. No order as to costs.
As a sequel, Miscellaneous Petitions, if any pending, shall stand disposed of as infructuous.
__________________________________ ACTING CHIEF JUSTICE C. PRAVEEN KUMAR 05.08.2019 __________________________ M. SATYANARAYANA MURTHY, J bcj