District Court Kavaratti, UT of Lakshadweep

ABOUT DISTRICT COURT

Judicial Administration at Lakshadweep:

Lakshadweep is an archipelago of a 10 inhabited Islands viz Androth, Amini, Kadmat, Kiltan, Chetlat, Kavaratti, Bitra, Minicoy, Kalpeni and Agatti. The Govt. of India declared the whole islands as Union Territory and the Administration is Governed by the Administrator appointed by Govt. of India from time to time.

Once the Lakshadweep was under the control of Kolathiri Rajas, Arakkal Beevi etc and later the British took over the Administration and introduced Modern Judicial System in the year 1816. They appointed a Monegar invested with the powers of a Village Magistrate and Village Munsiff with a limited Criminal Jurisdiction. His powers was raised in 1872 and conferred with the power of Second Class Sub- Magistrate with Jurisdiction over Amini Islands. In 1909 the Monegar became a Third Class Magistrate and in 1948 he was appointed Second Class Magistrate having Criminal Jurisdiction. The local Amins and Kariyakkars constituted Civil Courts and Magistrate Courts.
In 1965 a Civil Court Regulation – the Laccadiv Minicoy and Amini Dweep Islands 9/65 promulgated by the President of India in exercise the power of Art. 240 of the constitution and brought into force on 01.11.1967 marking the event of the institution[...]