ABOUT DISTRICT COURT
The Eastern Chalukyas ruled coastal Andhra Pradesh from 700 to 1200 CE, with their capital in Vengi. Historical evidence of their rule has been found in the nearby villages of Pedavegi and Guntupalli (Jilakarragudem). Eluru then became a part of the Kalinga Empire until 1471 CE before conquest by the Gajapati Empire. In 1515 CE, Sri Krishna Deva Raya captured it. After the fall of the Vijayanagara Kingdom, it was ruled by the Qutb Shahi Dynasty's Sultans of Golkonda.On 15 April 1925, the West Godavari District was formed with Bhimavaram as its headquarters, and all of the district offices and regional offices were centralized in Eluru.During the Madras Presidency in 1823, the District of Rajahmundry was created.It was reorganized in 1859 and bifurcated into the Godavari and Krishna districts. During British rule, Rajahmundry was the headquarters of Godavari district, which was further bifurcated into the East Godavari and West Godavari districts in 1925.When the Godavari district was divided, Kakinada became the headquarters of East Godavari and Eluru became the headquarters of West Godavari. After the 4 April 2022 bifurcation for a separate Eluru district, Bhimavaram became the new headquarters of the West Godavari district.As of the 2011 Census of India,[...]
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- Lodgement_261224
- Training for Civil judge (Junior Division)
- Transfer and Posting of Chief Administrative Officers
- CRP Information called for
- Stayed matters- Matters stayed by the Hon’ble High Court pertaining t the cases pending the District Judiciary/Trail Courts
- Deputation of Stenographers
- Victim compensation scheme 2025
- Fourth District Judicial Officers workshop on 21.12.24 nominated resource persons
- Directed to work of typist
- Workshop:- Fourth District level Judicial Officers workshop on21.12.24workshop
- Budget Requirements for 2024-2025
- Transfer of Junior Assistant
- Promotions to the post of Senior Superintendent
- Promotions Postings Transfers and deputation of Junior Assistant
- Judicial officers Incharge arrangements on 21st for Workshop
- Supply to stationery items to District Judiciary in the unit of west godavari
- District court circular for lok Adalat
- Clean and Green prgrome
- Nominated the Staff for National Lok Adalat
- Incharge arrangements to the Training Judicial officers.
- Order dated 21.11.2024 of the Honble High court of Andhra Pradesh passed in IA No.1 of 2016 in Civil Miscellaneous Appeal No:1015 of 2013
- Judgement in CRLA.No.4459 of 2024
- Judgement in WP(Civil).295 of 2022
- The Hon’ble Supreme Court in Special Leave Petition (Criminal) Diary No(s) 48856of2024 dated 08.11.2024 between Patteeswaran Vs. State represented by the Inspector of Police
- Notification for II Class Magistrates in Vizianagaram
- Recruitment for District Judges for the state of Jharkhand
- Hon’ble High Court of Andhra Pradesh Order No.6807 of 2024
- Special leave petition (Criminal) No.5191 of 2021 Satender Kumar Antil Vs Central Bureau of Investigation and another
- Notification of Special judicial magistrate of II Class
- Notice and Notification for SJMSC at Kadapa
- Notification for SJMSC at Chittoor District
- Notification for SJMSC at Krishna District.
- Notification for Stenosgrapher for Krishna District
- Judgement dated 23.10.24 of the Honble Supreme Court of India in WP No.1082 of 2020
- Notification for Stenosgrapher post Krishna District
- Notification of sexual Harrasment
- Notification No.18 of 2023 on ammendment of Appellate Rules
- Notification No.16 of 2023 on ammendment of Civil Rules
- Notification No.15 of 2023 on ammendment of Criminal Rules
- Honble High Court letter in ROC.No.473/SO/2024dt.30.09.2024 with regard to enforcement of new laws
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QUICK LINKS
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District Accessibility Committee In the Unit of West Godavati
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Orientation Training Program Judicial Officer Work Shop Material on (BNS,BNSS, BSA)
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Forms
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Recruitment
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Pleaders & Bar Association
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Police Station Wise Magistrate
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Performance Measurement Report
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Statistical Reports
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Copy_Applications_Diary_Causelist_Returns
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LATEST ANNOUNCEMENTS
- Lodgement_261224
- Training for Civil judge (Junior Division)
- Transfer and Posting of Chief Administrative Officers
- CRP Information called for
- Stayed matters- Matters stayed by the Hon’ble High Court pertaining t the cases pending the District Judiciary/Trail Courts
- Deputation of Stenographers
- Victim compensation scheme 2025
- Fourth District Judicial Officers workshop on 21.12.24 nominated resource persons
- Directed to work of typist
- Workshop:- Fourth District level Judicial Officers workshop on21.12.24workshop
- Budget Requirements for 2024-2025
- Transfer of Junior Assistant
- Promotions to the post of Senior Superintendent
- Promotions Postings Transfers and deputation of Junior Assistant
- Judicial officers Incharge arrangements on 21st for Workshop
PHOTO GALLERY
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Principal Senior Civil Judge, Eluru
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III Additional District and Sessions Judge, Bhimavaram
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IV Additional District and Sessions Judge, Tanuku
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Senior Civil Judge, Tanuku
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Principal Junior Civil Judge -cum- Judicial Magistrate of First Class Court, Palakole
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I Additional Junior Civil Judge -cum- I Additional Judicial Magistrate of First Class Court, Narasapur
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Principal Junior Civil Judge -cum- Judicial Magistrate of I First Class Court, Bhimavaram
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I Additional Junior Civil Judge -cum- I Additional Judicial Magistrate of First Class Court, Bhimavaram
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Special Court for speedy trainl of offfnces under the protection on Children from Sexual offences Act 2012 (POCSO ACT) West Godavari AT Eluru
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Senior Civil Judge Court Bhimavaram
