- (1.) On 13th December, 2010, this Court passed the following Order: We hereby direct the Principal Secretary, Finance, of the State to remain present in Court on 24th January, 2011 at 2.00 p.m. We would like to know from him as to within what time the pending 23 proposals for Court Buildings and 16 proposals for residential quarters would be approved.
(2.) In compliance of our Order dated 13th December, 2010, the affidavit has been filed by the Special Chief Secretary to the Government of Andhra Pradesh [Finance Department]. As per the affidavit, the Government has issued a G.O. dated 17th January, 2011, which accords administrative sanction for 8209.25 lakhs for construction of 23 Court Buildings and 1261.50 lakhs for 16 residential quarters.
(3.) We may also quote hereinbelow the letter addressed by the Registrar General of the High Court of Andhra Pradesh to the Supreme Court, which refers to disbursement of funds pursuant to the administrative sanction accorded by the Government for construction of Court Buildings and Residential Quarters vide G.O. dated 17th January, 2011. The letter is taken on record and marked as 'X'. I am to state that as per the telephonic conversation, I have contacted the Chief Engineer (Bldgs) A.P., Hyderabad over phone with regard to providing of funds for construction of Court buildings and residential quarters for the Judicial Officers for which administrative sanction was accorded by the Government on 17.1.2011. The Chief Engineer (Bldgs) A.P., Hyderabad in turn has informed that on receipt of administrative sanction from the Government, the R&B Department will take steps to accord technical sanction, call tenders, and fix up the agency for grounding the works. He has further stated that as the construction work progresses, Funds would be provided to the R&B Department by the State Government from time to time on requisition by the R&B Department. He has further stated that the Government has issued orders in concurrence with the finance department. However, I am to state that the Government of Andhra Pradesh is providing funds to the R&B Department for construction of Court buildings and residential quarters for the judicial officers from time to time.;