District and Sessions Court Surguja

ABOUT DISTRICT COURT

The Judicial history of Surguja District came into existence during the Princely State of Surguja . The Princely State of Surguja came under the Protection of British Government of India in the year 1818, after the third Anglo Maratha War. It is considered that Surguja state operated as the overlord of the current states of Jashpur, Udaipur (Dharamjaigarh, Distt.- Raigarh), Changbhakhar and Korea.
The hereditary title of the native ruler of the princely state of Surguja was Maharaja, who exercised full administrative and jurisdictional powers and authority. An advisory committee consisting of 3 members was established in the year 1944 on the initiative of the ruler. The state was one of the original constituent members of the Chamber of Princes, a number of smaller states indirectly represented by 12 princes who were elected periodically by them. In 1940, the Maharaja of Surguja was admitted to the Chamber in his own right. The evidence of it is available at the main door of the local Collectorate building where inscription as to it shows that then a Combined High Court building was available here which was built in the year 1936 then this district was under Central Provinces and Berar State,[...]