Ka Iingkashari Madras High Court
Ka Iingkashari High Court bapeit ia ka bishar ka khadar ba hok ha Madras, kawei na ki lai tylli ki Iingkashari High Court ha India ba la seng ha ki shnong ‘Presidency Towns’ lyngba ki shithi ba la ai bor da ka Syiem Victoria, ba don ia ka tarik ba 26 u bnai Jylliew 1862, ka dei ka Iingkashari kaba heh tam ha ka jylla Tamil Nadu, kaba pyntreikam ia ka jingsynshar ba nyngkong halor u pud u sam ka sor bah Madras bad kaba ai ia ka jingshakri jingbishar halor ka jylla hi baroh kawei bad ruh ki katto katne ki jingbishar mukotduma kum ki extra ordinary original Jurisdiction,ki civil bad criminal,hapoh ki Letters Patent bad Special Original Jurisdiction for the issue of writs kiba la buh la mang ha ka riti shynshar ka Ri India.
U Nongbishar ba ha khliehduh ba donburom u long uba hakhlieh duh jong ka iingbishar bad uba bat ia ka bor jingpyniaid kam ha ka Iingkashari High Court bad ka jingpyntreikam ia ka jingai jingbishar ha ka jylla baroh kawei. U Nongbishar ba hakhliehduh ba don burom u peit bad pyniaid ia ki mat treikam ba la buh kyllum ba la pdiang ban pyntreikam da ka Administration of justice . Ka jingpyntreikam ia ka Administration of justice ha kaba iadei bad u paidbah ne ki Iingbishar na ka bynta ki nongleh bymman ha ki distrik ba la thaw hapoh ka Civil Courts Act bad ka Code of Criminal Procedure la pyntreikam da ka kynhun ki Judicial Officers kumne harum.
Haba pyntreikam ia ka bor ba lah bynshet da ka Section 51(2) jong ka States Re-organisation Act, 1956, Ka Sorkar India ka la ai ka hukum jong ka Iingkashari Highcourt ha Madras (Ban thaw ia ka permanent bench ha Madurai) ha ka snem 2004, ia kaba la pynthikna ha ka 06.7.2004 ka ban treikam naduh ka 24.7.2004.
Lyngba ka hok jong kata ka Hukum, la bthah ban thaw ia ka Permanent Bench jong ka Iingkashari Highcourt jong ka Madras ha Madurai, ia kaba ym dei ban duna ia san ngut ki nongbishar, kiban shah jied da u Nongbishar ba hakhliehduh, ban shong hangta bad ban pyntreikam ia ka jingbishar bad ka bor ha kaba iadei bad ki mukotduman ba mih ha ki distrik jong ki jylla Kanyakumari, Tirunelveli, Tuticorin, Madurai, Dindigul, Ramanathapuram, Virudhunagar, Sivaganga, Pudukottai, Thanjavur, Nagapattinam, Tiruchirapalli, Perambalur bad Karur. Hadien,ia u pud u sam jingbishar khaddar halor ki distrik Nagapattinam bad Perambur la ai biang ha ka Principal Seat, lyngba ka shithi ba la pynthikna hadien.
Hadien ka jingphiah ia ka bishar khadar jong ka Madurai hapoh ka Iingkashari Distrik jong ka Madurai bad Theni, ha ka snem 2006, ki distrik ba hap hapoh ka jingsynshar jong ka Madurai Bench ba hap hapoh ka Iingkashari Madras High Court ki long 13 tylli. Laitnoh ia ka jingbishar original jurisdiction, Ka Madurai Bench ka ai ia ka jingsynshar ha baroh ki mat kumba leh ka Principal Bench ha Chennai. Ia ka bench ha ka iingkashari Madras High Court ha Madurai la plie ha ka sngi saitjain jong ka 24 tarik u bnai Naitung 2004 da u Nongbishar ba hakhliehduh ba donburom jong ka Ri India u R.C.LAHOTI, ia kaba la shimti bad pyniaid da u Justice B.Subashan Reddy, uba long u Nongbishar ba hakhliehduh jong ka Iingkashari High Court ha Madras ha kito ki por. Na ka bynta ki jingtip ba kham bniah, Shon hangne…