District & Sessions Court Jaunpur

ABOUT DISTRICT COURT

The establishment of civil courts at Jaunpur is very old. Prior to the year 1857, with courts of sadarai Amir(Munsif and Sadarai sadar Civil Judge)were located in city itself.

In 1770, when the province of Benaras was ceded to East India Company by the Nawab Wazir, the only magisterial courts were those of the amils or revenue officials and of the kotwal of the city Jaunpur. This system continued till 1788, when Duncun appointed one Judge and police magistrate to hear these cases for the city and suburbs, appeals against those Judgements lying to the residents at Varanasi. For the rural areas mulki adalat, with civil as well as criminal powers , was established the superior court being that of Resident in his capacity of Judge of Sadar Diwani and Nizamat. The Judge's court was located in the fort in order to lend greater dignity to his office. In 1795 under regulation VII of that year , the native court was abolished, and a covenanted civilian was appointed Judge and magistrate of Zila Court. At the same time munsifs were appointed, the position of old qazis was defined by law, their functions embracing those of registrars of deeds, and the[...]