History

Lakhimpur district is situated on the North-East corner of Assam,bounded on the North by Lower Subansiri and Papumpare districts of Arunachal Pradesh.On the East by Dhemaji district and Subansiri river.Majuli district and the mighty Brahmaputra stand on the Southern side and Gohpur Sub division of Biswanath district is on the Western side of this district. District of Lakhimpur has the distinction of one of the few districts of Assam,where Administration of Justice was initiated by the British Empire since 1838-1839.At that time,there was no any local learned counsel to conduct cases,and the British Rulers had picked up some persons,who knew English and appointed them as defence counsels.Gradually,the said persons practiced in Civil Cases also.In North Lakhimpur,Lt.Muktinath Chakraborty was appointed as defence counsel in the year 1897.Later on,in the year 1899,Lt.Aswini Sarkar and in the year 1901,Lt.Kesalal Sarkar who were Muktiuars,settled here for practice in law. Lt.Phanidhar Chaliha was the first Munsiff at North Lakhimpur in the year 1898.So, Munsiff Court was establishment by the British Rulers here way back in the year 1898 or prior to that. Prior to 2nd Oct.1971,present Lakhimpur district was the sub-division of the then Lakhimpur district i.e.present Lakhimpur,Dhemaji and Dibrugarh and Tinsukia districts with head quarter at Dibrugarh and the Sessions Cases were tried at Dibrugarh and sometimes circuit court was held in the circuit house of Lakhimpur.Prior to that the British Rulers had make the then Lakhimpur district i.e.present Lakhimpur,Dibrugarh,Dhemaji,Tinsukia district and then Sibsagar district i.e.present Sivasagar,Jorhat and Golaghat districts as upper Assam division and Sessions Cases were tried at Jorhat. On 2nd October,1971,the District of Lakhimpur was re-organised with two Sub-divisions,namely Dhemaji and North Lakhimpur being the headquarter.Again in the year,1980,it was re-organised with two sub-divisions,namely North Lakhimpur and Dhakuakhana leaving Dhemaji as a separate district.After separation of the judiciary and the Executive,separate judiciary was functioning. Lt.K.C.chowdhury was the first ADM(judicial)of Lakhimpur district from 1.11.1972.After him,Sri Abdul Mazid was the Chief Judicial Magistrate,Lakhimpur in the year 1974. Court of the District & Sessions Judge was created in the year 1977 and the then District & Sessions Judge at Dibrugarh,Sri Nagen Hazarika had taken over charge as District & Sessions Judge of Lakhimpur also,and later on,Lt.Purna Saikia joined here as the District & Sessions Judge on 04.04.1977. From the inception of the Munsiff Court here at North Lakhimpur in the year,1898,the court of Munsiff was housed in a building built by the British Empire.Thereafter the Court of SDJM was created.After up-gradation of Lakhimpur sub-division as a district,courts of Chief Judicial Magistrate and thereafter court of District & Sessions Judge and other Courts were gradually established here.There are 9 nos.of sanctioned Judicial Courts in this district.They are Court of (1)District & Sessions Judge,(2)Additional District & Sessions Judge(FTC),(3)Civil Judge & Assistant Sessions Judge,(4)Chief Judicial Magistrate,(5)Additional Chief Judicial Magistrate,(6)Sub Divisional Judicial Magistrate(Sadar),(7) Munsiff No.1 cum-Judicial Magistrate,1st Class,(8)Munsiff No.2 cum-Judicial Magistrate,(9)Judicial Magistrate,1st Class.

History of Sub-Divisional Judicial Magistrate Court, Dhakuakhana.

The Sub-Divisional Judicial Magistrate Court was established on 2.4.2002 inaugurated by Hon’ble Chief Justice of Gauhati High Court Mr R.S.Mongia. The Court of the Sub-Divisional Judicial Magistrate, Dhakuakhana is functioning in the present location at the building of the Sub-Divisional Judicial Magistrate court complex, Dhakuakhana.It is about 8km from Dhakuakhana Charali.