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
- PUBLIC SERVICES – A.P.J.M.S.S – Stenographer Grade – III (Category 6 of A.P.J.M.S.S) – Declaration of Probation as Stenographer Grade -III – Orders – Issued – Regarding
- PUBLIC SERVICES – A.P.G.S.S– Record Assistants- Declaration of Probation as Record Assistants- Orders – Issued – Regarding
- PUBLIC SERVICES – A.P.J.M.S.Rules, 2019 – Process Servers- Declaration of Probation as Process Servers- Orders – Issued – Regarding
- PUBLIC SERVICES – A.P.J.M.S.Rules, 2019 – Office Subordinates (Attenders) – Declaration of Probation as Office Subordinates – Orders – Issued – Regarding
- PUBLIC SERVICES – A.P.J.M.S. – Copyists (Category 12 of A.P.J.M.S) – Declaration of Probation as Copyists – Orders – Issued – Regarding
