ABOUT DISTRICT COURT
The District Judiciary - Aligarh
The district of Aligarh was created in the year 1804AD. Diwani Adalat was established in this district with Judge as its head and also having the courts of one Registrar and two Sadar Ameens. Munsifs were first appointed in 1815 under the Regulation XXIII of 1814, and one each of them were stationed at the Tehsils of Atrauli, Khair, Kauriaganj and Sikandra Rao. In 1833 AD, the Munsif of Kauriaganj was shifted to Koil whereas Munsif of Sikandra Rao was shifted to Hathras. Thus, the district of Aligarh in 1833, contained total seven Munsifs i.e. Koil, Akrabad, Khair, Hathras, Kasganj, Raya and Jalesar. In 1846, the Munsifs of Raya and Jalesar were transferred to Agra and the district of Aligarh remained the five Munsifs. In 1880, Khair and Akrabad ceased to have Munsifs Courts.
By the Regulation of VII of 1831, the Judge of the Diwani Adalat was designated as the District and Sessions Judge and Mr. J. Neave, Esq. was appointed the first District and Session Judge of Aligarh. By the enactment of the Bengal, Agra and Assam Civil Courts Act (Act No. XII of 1887), one[...]
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