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[...]
Read More- NOTIFICATION- Calendars and Notifications for the year of 2025 for the Hon’ble High Court of Andhra Pradesh and District Judiciary – Regarding
- PUBLIC SERVICES – A.P.J.M.S.S – Superintendents – Certain Deputations – Order – Issued, Dated 10-10-2024.
- NOTICE – Committee constituted to deal with the legal issues/grievances of persons physically challenged through online – Regarding
- GRADATION LIST – Gradation List of Filed Assistants, Examiners, Copyists, Drivers, Record Assistants, Process Servers and Office subordinates-Regarding, Dated 12-09-2024
- GRADATION LIST – Gradation List of Sr Assistant and Jr Assistants -Regarding, Dated 12-09-2024.
- GRADATION LIST – Gradation List of CAOs, Sr Superintendents, Superintendents and Stenographers of Grade-I,II,III – Regarding
- OUTSOURCING – Personal Assistants – Certain Deputations of Personal Assistants (Outsourcing) – Orders – Issued.
- DEPUTATION – Deputation of Computer Assistant (On Contract Basis) – Orders – Issued.
- Budget Estimates for the Financial Year 2025-26 and Revised Estimates for 2024-25-Certain information called for and Online submission of certain other information through the website nidhi.apcfss.in
- Statement showing the pendency of Non-Bailable Warrants pertaining to various courts in the Vizianagaram District for the period from 01-11-2024 to 30-11-2024 – Perused by Hon’ble Administrative Judg
- HIGH COURT OF ANDHRA PRADESH- Order dated 12-12-2024 in Writ Petition (Civil) No 1246 of 2020 of Hon’ble Supreme Court of India – Certain Directions Issued – Forwarded -Regarding
- Steps for receiving the costs imposed in certain cases or to the parties for depositing such cost amount in favour of DCAC and issue of receipts and maintaining of Account-Certain Instructions-Issued
- HIGH COURT OF ANDHRA PRADESH – Criminal Petition No 2772-2022 – Forwarded -Regarding, Dated 09-12-2024.
- HIGH COURT OF ANDHRA PRADESH – Order dated 04-11-2024 of the Hon’ble Supreme Court of India passed in Criminal Appeal No.4495 of 2024 – Forwarded – Regarding, Dated 09-12-2024.
- HIGH COURT OF ANDHRA PRADESH – Certain Direction issued to the Judicial Officers working in the District Judiciary in Special Leave Petition(Criminal) Diary No.48856 of 2024 dated 08-11-2024 -Reg
- HIGH COURT OF ANDHRA PRADESH – Judgment dated 13-11-2024 of the Hon’ble Supreme Court of India passed in W.P.(Civil) No. 295 of 2022 -Forwarded – Regarding, Dated 09-12-2024.
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LATEST ANNOUNCEMENTS
- Budget Estimates for the Financial Year 2025-26 and Revised Estimates for 2024-25-Certain information called for and Online submission of certain other information through the website nidhi.apcfss.in
- Statement showing the pendency of Non-Bailable Warrants pertaining to various courts in the Vizianagaram District for the period from 01-11-2024 to 30-11-2024 – Perused by Hon’ble Administrative Judg
- HIGH COURT OF ANDHRA PRADESH- Order dated 12-12-2024 in Writ Petition (Civil) No 1246 of 2020 of Hon’ble Supreme Court of India – Certain Directions Issued – Forwarded -Regarding
- Steps for receiving the costs imposed in certain cases or to the parties for depositing such cost amount in favour of DCAC and issue of receipts and maintaining of Account-Certain Instructions-Issued
- HIGH COURT OF ANDHRA PRADESH – Criminal Petition No 2772-2022 – Forwarded -Regarding, Dated 09-12-2024.