History

History of Bhadohi Judgeship
The District Court of Bhadohi is situated at Sarpataha, Gyanpur, in Bhadohi District, Uttar Pradesh. It is a court of original jurisdiction dealing with civil and criminal matters within its territorial limits.
The Bhadohi Judgeship was created vide Government Order No. 2010/VII-Nyaya-2-104G/94 dated September 19, 1995. The Sessions Division, Bhadohi came into existence on 17.02.1996, the date on which the District & Sessions Judge, Bhadohi at Gyanpur, assumed charge. Five courts were sanctioned by the aforesaid Government Order. Subsequently, two additional courts of Additional District & Sessions Judge were sanctioned vide Government Order No. 1328/VII-Nyaya-2-98-217/79 dated 03.09.1998 and Government Order No. U.O.-03/VII-Nyaya (Budget)-99-217/79 dated May 05, 1999 respectively. Prior to the creation of the Bhadohi Judgeship, Gyanpur functioned as an outlying court of the Varanasi Judgeship, where nine courts were operational.
Historically, the Gyanpur Judiciary was established on 27.10.1794 following discussions on legal administration between the then Governor-General and the ruler of Banaras, Sri Mahip Narayan Singh. Based on mutual agreement, three parganas—Bhadohi, Chakiya, and Gyanpur—were constituted. The authority to decide civil suits of all the parganas was vested in the Maharaja of Banaras, and the first civil court was established at Gyanpur, while the power to decide criminal cases was vested in the Mirzapur Court. After Independence, the Banaras State was merged with the State of Uttar Pradesh. Sri Hari Prasad Ji Gupta became the first Civil and Sessions Judge, and Sri Radhelal Agrawal was appointed as the first Munsif at Gyanpur under the Varanasi District.