District Court Bilaspur, Himachal Pradesh

ABOUT DISTRICT COURT

The Bilaspur State was one of the first states of India to separate judiciary from executive. Same was done by Raja Anand Chand in the Middle of the year 1939. Before 1934 Courts of the State were governed by an established code and procedure. After retirement of Diwan in the year 1934, the post of revenue and judicial secretary had been created which also became the joint head of the Revenue and Judicial Department and also supervised a number of other departments. The Court of Collector and District Magistrate was temporarily suspended but was revived in 1935.

Separation of Judiciary from Executive

In the middle of 1939, the Executive and Judicial functions were permanently separated. After separation of judiciary from executive the judicial Secretary became sole in charge of the Judicial Department, all other departments previously under his control were transferred elsewhere. Criminal powers of the Tehsildars were withdrawn. The Courts of the Collector and the District Magistrate were allowed to remain with the same officer as long as the new system did not get firmly established. Different tribunals were appointed to administer the civil laws and dispense justice. Lower Courts were housed in a new building specially constructed for[...]