District Court Bikaner

ABOUT DISTRICT COURT

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In the beginning there was no proper arrangement for dispensation of justice. For the first time in 1871 three courts CIVIL, CRIMINAL and REVENUE were established in the Capital. Subsequently in the year 1884-85 there courts were abolished and separate NIZAMATS were established. Appeals against their decisions were heard by RAJ SABHA AND LATER ON BY IZLAS-KHAS.
During the minority of Late His Highness Shri Ganga Singh there was a REGENCY COUNCIL which used to hear appeals against decisions of Nizamats. In the year 1887 an APPELLATE COURT (Chief Court) was established.

The Tehsildars and Nayab Tehsildars were given Jurisdiction to hear and decide petty matters. The Nayab Tehsildar had powers of a Third Class Magistrate and Tehsildar had powers of a Second Class Magistrate. The NAZIM had powers of a First Class Magistrate. Wherever there was no Munsiff or District Judge, The Nayab Tehsildar and Tehsildar had Jurisdiction to hear Civil matters upto Rs. 50/- and Rs. 200/- respectively.

There was Honorary Magistrates in Bikaner, Churu and Nohar.Munsiff Courts were established at Bikaner, Ratangarh, Bhadra, Churu and[...]