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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- High Court of Andhra Pradesh- Copy of Order dt.24.03.2026 of High Court of Andhra Pradesh – Forwarded-Reg.
- SCI – “Satender Kumar Antil v.Central Bureau of Investigation and another” Conclusion of trial of cases by posting them on day-to-day basis or refer them to Lok Adalat for early disposal-Reg.
- High Court of A.P – Copy of Judgment dt.11.06.2026 in Civil Appeal No. 8456 of 2026 (@ Special Leave Petition (Civil) No. 33915 of 2025) of Hon’ble Supreme Court of India–Communicated – Reg.
- High Court of Andhra Pradesh, at Amaravati – Civil Appellate Jurisdiction – Civil Appeal No. 10278 of 2025
- Holidays – Declaration of Holiday on 28.05.2026 (Thursday) instead of 27.05.2026 (Wednesday) on occasion of ‘Bakrid (ld-Ul-Azha) festival.
- High Court of AP-Copy of Order dt.22.09.2025 in SPl.(Criminal) No. 969 of 2025 of Hon’ble Supreme Court of India,(The Central Bureau of Investigation vs Mir Usma @ Ara @ Mir Usmal Ali) – Communicated
- Summer Vacation of 2026-VI ADJ, Gooty as Vacation Civil Judge for Ananthapuramu Unit for the 1st Period i.e., 11.5.2026 to 27.05.2026 – Revised Orders -Issued
- Summer Vacation of 2026-VI ADJ, Gooty as Vacation Civil Judge for Ananthapuramu Unit for the 1st Period i.e., 11.5.2026 to 27.05.2026 – Revised Orders -Issued
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LATEST ANNOUNCEMENTS
- HIGH COURT – All Courts under the District Judiciary in the State of A.P, along with the Gazette Notification – Implementation of e-Filing 3.0-Reg.
- High Court of Andhra Pradesh- Copy of Order dt.24.03.2026 of High Court of Andhra Pradesh – Forwarded-Reg.
- SCI – “Satender Kumar Antil v.Central Bureau of Investigation and another” Conclusion of trial of cases by posting them on day-to-day basis or refer them to Lok Adalat for early disposal-Reg.
- High Court of A.P – Copy of Judgment dt.11.06.2026 in Civil Appeal No. 8456 of 2026 (@ Special Leave Petition (Civil) No. 33915 of 2025) of Hon’ble Supreme Court of India–Communicated – Reg.
- Principal District Court ATP-2026 – Proactive Disclosure under Section 4(1)(b) of the RTI Act, 2005.
