ABOUT DISTRICT COURT
Vizianagaram district was formed on 1 June 1979, as per G.O.Ms.No.700/Revenue (U) Department, dated 15 May 1979 with some parts carved from the neighbouring districts of Srikakulam and Visakhapatnam. The Taluks of Vizianagaram, Gajapathinagaram, Srungavarapukota and a portion of Bheemunipatnam Taluk were transferred from the Visakhapatnam District. The Salur, Bobbili, Parvathipuram and Cheepurupalli Taluks from Srikakulam district were transferred to the new district.
According to the History, Vizianagaram Princely State was ruled by Pusapati Kings & Gajapati Maharajas. Maharaja Vijayarama Gajapati Raju was a notable King. The name is derived from its founder Vijayaram Raj who established a sovereign kingdom by claiming independence from the Kingdom of Jeypore in 1711. It formed alliances with the French and British East India Company to conquer the neighbouring principalities of Bobbili, Kurupam, Paralakhemundi and the kingdom of Jeypore. However, they fell out with the British and as a result were attacked and defeated in the Battle of Padmanabham. In 1754, Pusapati Vijaya Rama Gajapathi Raju, of the ruling family of Vizianagaram, made an alliance with the French, but a few years later the territory was ceded to the British.It remained under their control until independence in 1947.
The District Munsif Court has been[...]
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LATEST ANNOUNCEMENTS
- VACATION – Availment of Summer Vacation 2024 by the Junior Civil Judges/Judl.Magistrates of I Class, in the District Unit of Vizianagaram – Incharge Arrangements made – Orders -Issued
- NSTEP – Insertion of Rule 82-A in Chapter VII-A after Rule 82 of CPC regarding electronic processes service rules- Regarding, Dated 06-05-2024.
- Copy of Judgment dated 11-03-2024 of the Hon’ble Supreme Court of India passed in Criminal Appeal No.1730 of 2024 -Forwarded for information and necessary action- Regarding
- HOLIDAY-Declaration of Holiday on Monday, the 13th May, 2024 to all the Courts located in Vizianagaram Judicial District, in view of General Elections scheduled to be held on 13th May, 2024- Notified
- Amendment to Andhra Pradesh Advocates’ Welfare Fund Act, 1987 by Act No.4 of 2024 Dt 06-03-2024-Certain directions not to insist the Advocates to affix Rs.20/- Stamp on IAs and Miscellaneous Petition