District Court, Lawngtlai

ABOUT DISTRICT COURT

Previously, administration of justice was manned by the Deputy Commissioner and his Assistants in accordance with Rules for the Regulation of the Procedure of Officers Appointed to Administer Justice in the Lushai Hills, 1937 made by virtue of section 6 of the Scheduled Districts Act, 1874 (Act No. XIV of 1874) by the then British people and remains in force till implementation of the scheme of separation of judiciary from the executive during 2008 in the district of Saiha [Vide, Notification No. A. 48011/2/2008- LJE/61: Dt. the 1st July, 2008 published in the Mizoram Gazette, Extra Ordinary: Vol. XXXVIII, 16.7.2008, Asadha 25, S.E. 1930, Issue No. 253]. Under the said Rules of 1937, Deputy Commissioner and his Assistants as bestowed the powers under sub-section (5) of section 3 of the Code of Criminal Procedure, 1973 acted as Sessions Judge, Chief Judicial Magistrate and other Judicial Magistrates for trying criminal cases. Civil cases in between non indigenous tribes and others were also dealt with by the Deputy Commissioner and his Assistants.

In the post independence era on April 23, 1953, Pawi-Lakher Regional Council with its headquarters at Saiha was inaugurated in accordance with the provisions of the sixth schedule to the[...]