District & Sessions Court Bilaspur

ABOUT DISTRICT COURT

Bilaspur District belonged to Chhattisgarh Division of the Central Provinces and is situated between 21 degree 37 and 23 degree 7 north and 81 degree 12 and 83 degree 40 east. The District occupies in northern portion of the Chhattisgarh plain or upper basin of the Mahanadi and includes also a large track of hilly country to the north. In the 1906 the constitution of Bilaspur was entirely altered by the formation of the new Durg District, to which the south western portion of the Mungeli Tahsil was transferred. At the same time the part of the District lying to the south of the Mahanadi and Taraenga estate to the south of Shivnath were transferred to the Raipur District. On the session of the Sambalpur District to Bengal 1905, Chandarpur-Padampur and Malkhoroda estates were transferred to Bilaspur. Prior to these changes the area of the District was 8341 Sq.miles and it was reduced by them to 7602 Sq. miles.

The District was included in Chhattisgarh division and was under the supervision of the Commissioner of that Division. It was within the jurisdiction of the divisional judge of that division who was the Sessions Judge. All the courts were subordinate[...]