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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[...]
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- High Court of AP – Order Dated 28.10.2024 of High Court of Andhra Pradesh Passed in Criminal Petition No. 6807 of 2024 – Forwarded for information and neccessary action – Forwarded – Reg
- High Court of AP – Order Dated 04.11.2024 of the Honourable supreme Court of India Passed in Criminal Appeal No. 4495 of 2024 – Forwarded – Reg
- Order dated 01.02.2024 passed in CRP No. 5435 of 2018 – Certain Directions to furnish mobile numbers and e-mail addresses of the parties to use as additional mode of service- Issued- Reg
- Judgement dated 23.10.2024 of the Hon’ble Supreme Court of India passed in W.P No. 1082 of 2020 ( Suhas Chakma vs Union of india and others ) – Forwarded – Reg
- ROC NO 442/E1/2022 Dated 20.10.2024 – Communicated – Reg
- Chief Judicial Magistrate Proceedings Dated 07.11.2024
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- Chief Judicial Magistrate Proceedings Dated 03.12.2024
- High Court of Andhra Pradesh – Disposal of cases within the time frame stipulated by the High Court – Certain Instructions – Regarding
- High Court of AP – Order Dated 28.10.2024 of High Court of Andhra Pradesh Passed in Criminal Petition No. 6807 of 2024 – Forwarded for information and neccessary action – Forwarded – Reg
- High Court of AP – Order Dated 04.11.2024 of the Honourable supreme Court of India Passed in Criminal Appeal No. 4495 of 2024 – Forwarded – Reg
- Order dated 01.02.2024 passed in CRP No. 5435 of 2018 – Certain Directions to furnish mobile numbers and e-mail addresses of the parties to use as additional mode of service- Issued- Reg