District Court Gurugram

ABOUT DISTRICT COURT

In the beginning of the twentieth century, the district formed part of Delhi Division. The Deputy Commissioner was subordinate to the Commissioner and Superintendent of the Delhi Division in revenue work and general administration and to the Divisional and Sessions Judge, Delhi, in respect of criminal work. The District Judge was subordinate to the Divisional Judge in all matters relating to the administration of civil law. In 1910, the District Judge was assisted by two Extra Assistant Commissioners, who were Munsifs of the first class, and by one Munsif stationed at Gurgaon. All Tehsildars were vested with the powers of a Munsif of the third class. There was an Honorary Munsif of the second class. One of the two Munsifs' of the Delhi district had jurisdiction within the Ballabgarh Tehsil. Following the territorial and administrative changes in 1912 and upto 1950, the district was under the Hisar Sessions Division and the District & Sessions Judge, Hisar, used to visit Gurgaon for the disposal of Civil and Criminal work as an appellate court. In 1950, the district was transferred from Hisar Sessions Division to Karnal Sessions Division. Again, in 1955, it was transferred to Rohtak Sessions Division to which it remained[...]