ABOUT DISTRICT COURT
The word ‘Azamgarh’ has been derived from two words ‘Azam’ and ‘Garh’. The word ‘Azam’ connotes the name of the founder Raja (king) of the city, Azam Khan and the word ‘Garh’ means a Fort or a Castle. One of his decedents Vikarmajeet embraced Islam, and had two sons named Azam Khan and Azmat Khan. Azam Khan laid down the foundation of Azamgarh after his name. Azamgarh is situated on the bank of Tamsa River (Tons).
Azamgarh was established in 1665 during the Mughal period. On 18th December, 1832 it became a District and Sir Thomson was appointed the first Collector of the newly created District “Azamgarh”. The British had two base camps; firstly, Diwani Court and secondly was Wesley School. In 1832, the civil court was built on place of the ancestral house and stables of Sidhari ke Babu. In the beginning the Civil Courts were administering justice under the control and supervision of the District Judge of Varanasi. In 1856-57 a District Judge in Azamgarh was appointed. On 15th November, 1994 Azamgarh became a Commissionary. It consists of the districts Azamgarh, Mau and Ballia.
District Azamgarh consists 8 Tehsils i.e. Sadar, Budhanpur, Sagri,[...]
Read More- Internal Complaints Committee (ICC), District and Sessions Court, Azamgarh
- Administrative Order Number 611/2024
- Administrative Order Number 597/2024 : Declaration of local holiday on 16.09.2024 on the occasion of ‘Barawafat’
- Administrative Order Number 572/2024
- Administrative Order Number 560/2024
- Administrative Order Number 489/2024
- Administrative Order Number 467/2024
- Administrative Order Number 242/2024 : SOP for Accessibility Committee
No post to display