Prl. District and Sessions Court Bagalkot

ABOUT DISTRICT COURT

BRIEF HISTORY OF JUDICIAL ADMINISTRATION IN BAGALKOT DISTRICT

Prior to the British Rule which, commenced from 1830 in parts of Bijapur including Bagalkot one can remember briefly that this territory was ruled by Chalukyas, Hoysalas, Vijayanagar, Peshwas and Nawabs till when Marathas, i.e. Ghorpades and Patwardhans were ruling. So the States Jamkhandi, Mudhol, Tikota were allowed to be retained under the British Rule.
Till the British rule, it appears the Judicial system was called by 'what is known as "Adalats". The Bombay Govt. under the British rule adopted British System of 'Judicial Administration'. The first enactment was 'Bombay Regulation Act 1827'. There is a reference of Adalats in this Regulation. The British had continued the system of 'Adalats; till they adopted 'Civil Courts Act 1869.
To understand the Courts designated in this administration it is also necessary to note the changes of the District Head Quarters from time to time since 1830, when the British rule started. At first the part of old District of Bijapur to the north of Krishna river was divided in parts of Sholapur and Satara Districts. Bijapur and its Western parts were treated as Northern Maratha in Satara District. The parts of remaining[...]