District Court, Aizawl

ABOUT DISTRICT COURT

BRIEF HISTORY OF MIZORAM JUDICIARY

Before the British annexed the territory of the then Lushai Hills in 1890, the traditional chief’s with the assistance of his village elders in their respective territorial jurisdictions had a full power to administer both civil and criminal justice. Even after 1890, the ruling chief also continued to administer justice in all civil and criminal justice except heinous offences like murder, rape and unnatural offences till the enactment of the Assam Lushai Hills District (Acquisition of chiefs rights) Act, 1954 and the same had been directly taken cognizance by the then Superintendent and his assistants. Thereafter, the British Government in exercise of the powers conferred under section 6 of the Schedule District Act, 1874, promulgated “the Rules for the regulation of the procedure of Officers appointed to administer justice in the Lushai Hills, 1906 under Notification No.12522J. Dated; 29.11.1906. It envisaged that both civil and criminal justice used to be administered ordinarily by the Superintendent and his Assistants.

On 25th March, 1937, the Governor of Assam in exercise of the powers bestowed under section 6 of the Schedule District Act, 1874 prescribed the revised ‘Rules for the regulation of the procedure[...]