ABOUT DISTRICT COURT
The District Court ANANTHAPURAMU was established 1st January, 1920. The District has 37 nos number of courts i.e., 9 nos. District courts, 8 nos. Senior Civil Judge Courts and 20 nos. Junior Civil Judge Courts. Sri J.W.Hughes was the first District and Sessions Judge.
LEPAKSHI
How to Reach
It is the most important place in the Anantapuram District from the historical and archaeological point of view . Lepakshi is situated at a distance of 105km from Bangalore and 110 km from Ananthapur. Lepakshi is well connected by road with frequent bus and private transport facilities from Hindupur at the distance of 15 KM. The nearest railhead is at Hindupur.
The Skandhapuranam refers to Lepakshi as one of the 108 Saiva temples in India . Sri Virupanna, who worked as a Treasury Officer of Penukonda Fort of Vijayanagara Empire, took up the construction of the Lord Veerabhadhra Temple at Lepakshi in the 16th-century. One can find the late Vijayanagara style of architecture in the vestiges of Lepakshi.
The construction of the temple in 1538 A.D. is attributed to Virupanna, a noble man and merchant prince of those times. The natyamandapa or dance hall is supported by 100 pillars finely sculpted with[...]
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- Public Services – APJMSS Internal Transfers on completion of service of 3 years at same station by 30.04.2023 – Transfers and Postings – Orders – Issued
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- Orders of Honble High Court in Writ Petition (PIL) No.132 of 2021 Dt. 08.03.2022 – Regarding arrest and remand in Criminal Cases.
- Judgment dated 12.03.2024 of the Hon’ble Supreme Court of India passed in Criminal Appeal No.1511 of 2024
- High Court of Andhra Pradesh – Copy of Judgment dated 19.01.2024 of the Hon’ble Supreme Court of India passed in Criminal Appeal No.303 of 2024 – Forwarded – Reg.
- High Court of A.P – Copy of Judgment dated 03.01.2024 of the Hon’ble Supreme Court of India passed in Civil Appeal No.23-24 of 2024 – Forwarded – Reg.
- Judgment in Criminal Appeal No.730 of 2020 dated 04.11.2023 arising out of SLP(Crl) No.9503 of 2018
- Judgment:: Writ Petition (C) No.699 of 2016 by Hon’ble Supreme Court of India
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- Work Shop Material Relavancy of facts in Criminal Cases.
- High Court of Andhra Pradesh -order dated 31.07.2023 passed in Civil Revision Petition No.23 of 2022 by the Hon’ble High Court of Andhra Pradesh – Forwarded – Reg.
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LATEST ANNOUNCEMENTS
- Judgment dated 12.03.2024 of the Hon’ble Supreme Court of India passed in Criminal Appeal No.1511 of 2024
- High Court of Andhra Pradesh – Copy of Judgment dated 19.01.2024 of the Hon’ble Supreme Court of India passed in Criminal Appeal No.303 of 2024 – Forwarded – Reg.
- High Court of A.P – Copy of Judgment dated 03.01.2024 of the Hon’ble Supreme Court of India passed in Civil Appeal No.23-24 of 2024 – Forwarded – Reg.
- Judgment in Criminal Appeal No.730 of 2020 dated 04.11.2023 arising out of SLP(Crl) No.9503 of 2018
- Judgment:: Writ Petition (C) No.699 of 2016 by Hon’ble Supreme Court of India
