East Godavari District Court

In the Madras Presidency, the District of Rajahmundry was created in 1823. It was re-organized in 1859 and was bifurcated into Godavari and Krishna Districts. During British rule, Rajahmundry was the headquarters of Godavari District, which was further bifurcated into East Godavari and West Godavari Districts in 1925. When the Godavari District was divided, Kakinada became the headquarters of East Godavari and the Judicial Headquarters is Rajahmundry. In the year 2015, on the event of Godavari Pushkarams, the nomenclature of Rajahmundry is changed as RAJAMAHENDRAVARAM. The Principal District Court, East Godavari at Rajamahendravaram was established in the year 1804 and in the District 64 number of Courts, i.e., 14 District Courts, 13 Senior Civil Judge Courts, 34 Junior Civil Judge Courts, 3 Special Magistrate Courts, District Legal Services Authority and Permanent Lok Adalat for Public Utility Services are functioning.Many eminent Advocates and Staff members from the District were selected as Judicial Officers in the State Judiciary. Some of the advocates in the District are served as District Judges and later elevated as Judges to the Hon’ble High Court.The Principal District Judge is the Head of both Judicial and Administrative wings of the District Judiciary.The administrative side of the[...]