District Court Bhuj Kachchh - Gujarat

ABOUT DISTRICT COURT

Kutch district is the largest one district of the State of Gujarat. There is a trio combination of Desert, Mountains and Ocean in district of Kutch. The history reveals that in A.D. 1819 the Ruler of Kutch Maharao Raydhanji had entered into a covenant with the British Government and accordingly a guarantee and some special arrangement had taken place in the sphere of administration of justice. The Jadeja Rulers were enjoying the jurisdiction over the Jagir and in A.D. 1872 one another settlement had taken place about the rights and jurisdiction of the guarantee holders. Such guarantee holders were enjoying civil and criminal jurisdiction over the area prior to A.D. 1854. They were also competent to take cognizance of the matters. In A.D. 1869 the Code of Criminal Procedure as well as the Code of Civil Procedure came into operation and since then various courts were established. The Royal Court was enjoying supremacy. The courts presiding over by the guarantee holders were in the second category and some other courts were established, enjoying the jurisdiction over the entire Kutch district. The courts were divided into two categories. Rahpar, Anjar, Bhuj, Mandvi and Abadasa were falling in the first[...]