Cachar District Judiciary

ABOUT DISTRICT COURT

About Us

Before independence, the Judicial proceedings were carried on by the Deputy Commissioner who used to grant pleadership ‘SANAD' after an informal test of respectability and ability. After partition, Assam got her own High Court and Assam Judicial Services was organized under Gauhati High Court. At first, post of an Additional District Judge, Subordinate Judge and Sadar Munsiff was created at Cachar and the district was placed under the District Judgeship of Upper Assam Districts at Jorhat. Later on Cachar got her own District Judgeship. On 7th September, 1955 separate independent judgeship was established at Cachar under Govt. Notification No. LJJ.135/55/23 and LJJ.135/55/24 dated 20th August, 1955 and Shri. S. K. Dutta (B.A[ Calcutta ], B.Sc[ London ], Barrister at Law) became the first District & Sessions Judge of Cachar District Judiciary. The establishment of District Judge and Chief Judicial Magistrate comprises of 17 Courts manned by Judicial Officers of different grades. The Court of Cachar Judiciary were spread in 5 buildings among which are 1 four-storied building, 1 two-storied building, 2 Assam Type building and 1 old building which were used by Britishers before independence to keep their arms and ammunations (currently designated as heritage building). There[...]