Ka Iingkashari High Court jong ka jylla Tripura

Ka jingbatai ba lyngkot:

Haba phaidien biang sha ki por jong ka Mahabharatha, ia ka hima Tripura ka ker da ki jaka bah jong ka Ri Bengal Mihngi kaba iar naduh ka Bay of Bengal na shathie shaduh ka Brahmaputra na shatei bad sha sepngi bad ia ka Burma ia kaba lah pynkylla kyrteng sha ka Myanmar mynta na mihngi. Lyngba ka jingbuddien ba naduh ki por ba mynshuwa ia ka history jong ka Tripura la ban ioh na ki jingthoh ba la pruid dak ha u paia Ashokan. Ka history ka pyni ba ha ki por ka spah snem ba 7, ki Syiem Tripura kiba bat ia ka ka jait ‘Pha’ kaba mut kpa, ki la synshar na ka shnong Kailasahar kaba don shatei jong ka jylla Tripura.

Ha ka spah snem kaba 14, ka history jong ka Tripura ka sakhi ia ka jingkylla jong ka nongbah na Kailashahar sha Udaipur. Ka la long ha kajuh hi ka por ba ki syeim Tripura ki ting noh da ka jait Manikya bad ia ka hima Manikya, kaba don ia ka tynrai Indo-Mongolian, ki synshar ia ka Tripura kumba 3000 snem katkum ki nongthoh history. Ia ka jingdonbor jong ki Manikya la kubur da ki Mughal por ba ki dang long ki nongsynshar ba ha pdeng. Ka spah snem ba 17 ka long kaba kongsan bha ha ka history jong ka Tripura ha kaba ka synshar ka khadar jong ka jaka ka iaid noh sha ka kti jong ki Mughal bad sa tang katto katne ka bor ka dang sah bad ki Manikyas. Ha ka por jingwanshah synshar, ki phareng ki la pyniar ia la ka jingsynshar halor ka Tripura da kaba ai tang khyndiat ka jinglaitluid sha ki syeim Manikya. Ka history syiem jong ka Tripura ka kut noh ha ka por ba kita ki jaka syiem ki aiti noh ialade sha ka Indian Union ha ka 15 tarik u Risaw 1949. Hadien ka jingiap noh jong u syiem ba khatduh u Maharaja Bir Bikram Kishore Manikya ha ka 17 tarik u Jymmang 1947, la shna ia ka Regency Council ha kaba ka Maharani Kanchan Prabha Devi ka long kaba ha khliehduh, na ka bynta ban ai jingiarap ia u khun syiem ba dangrit , u , Kirit Bikram Kishore Manikya Bahadur. Ka regent ka la soi ia ka jingiasngewthuh jingmut ban pyniasnoh bad ka Sorkar India. Haiden ka jingpyniasnoh ka Tripura ka kylla long ka jylla Part ‘C’. Ha ka por ba pynthymmai bad pynbeit ia ki Jylla, kaba treikam naduh u bnai Naiwieng 1956, ka Tripura ka la kylla long ka Union Territory bad ka la ioh ia ka Advisory Committee ban iarap bad ai jingmut ia u Chief Commissioner. Hadien kata ha ka jaka jong ka Advisory Committee, la shna ia ka Territorial Council lyngba ka briew ba lah heh ha ka 15 tarik u Nailar 1957. Ha ka 1 tarik u Naitung 1963, ia ka Tripura Territorial Council la pynduh noh bad la thaw ia ka dorbar thawain ia kaba la thaw da ki dkhot ba lah don lypa jong ka Territorial Council. Ha ka 21 tarik u Kyllalyngkot 1972 ka Tripura ka la ioh ia la ka jong ka Jylla ba pura lyngba ka Act of Parliament ia kaba la khot ka North Eastern Areas (Reorganisation) Act, 1971.

Ka jaka jong ka Tripura mynta ia kiba bun ki dei kiba long lum ba don ia ka jingheh kaba long 10491 sq.km bad ia kaba lah ker da ka deltanic basin jong ka Bangladesh ha ki lai rymiang ha kaba ka tropic of cancer ka iaid nangta.

U W.W. Hunter ha ka Statistical Account jong ka jylla Hill Tipperah (1876) u la lap ba:

Haduh ka snem 1873-74 ka iingbishar jong ka Hill Tipperah ka la ai ia ka jingbishar hok kat kum ka rukom ka la rim bha katkum ka jingiaryngkat bad ka jingiatiplem kaba bha bad kam pat don ka rukom ba ryntih ban leh ia ka bishar khadar (sla – 462).

Ym don jingthoh jingtar shaphang ka history ne ki briew ba thoh history kiban pyrshah ia kata kaba la kam, kumba ju long hi bad ki nongsynshar phareng. La don ki kynja jingthoh ba la pynmih hashwa ki snem 1873-74 ban buh ia ki rukom jingpynshitom na ka bynta ki mukotduma kam bymman ne Criminal cases , hynrei ym don pat ka Iingbishar kaban peit bad pyniaid ia kane.U Syeim hi u long uba hakhlieh duh ban peit ia ka hok ba ki briew ki dei ban ioh.Ka rukom pyniaid kam ia ka jingbishar bahok ka la sakhi ia ka jingkylla kaba bak ly bak ha ki snem 1873-74 ha kaba la mih khyndai tylli ki ain kiba kynthup ia ka Criminal Procedure Code, ka Civil Procedure Code, ka guide ne jingialam lynti na ka bynta ki pulit, Limitation Act bad Evidence Act bad kiwei kiwe de, ia kiba la pynmih da u Syiem. Ha ka snem 1874, ar tylli ki Iingbishar Magistrate bad kawei ka Iingbishar na ka bynta ki paidbah ka civil court na ka bynta ka Original Jurisdiction ha Agartala la shna. Ka la don ka Iingbishar appellate Court bad ka Iingbishar Court for Special Appeals. Ki la don ar tylli ki Iingbishar na ka bynta ki Criminal Court na ka bynta ka Original Jurisdiction ,kawei kaba don ia u pud u sam ban shim bishar halor ki kynhun riewlum bad kawei pat halor ki nong Bengal bad ki nong Manipur. Ka kam ba kine ki Iingbishar ki trei ka long shibynta ban thaw ain bad shibynta ban peit ia ka bishar ka khadar. Na ka bynta ban pyntreikam ia ki ain ki Syiem Maharaja ki la pynmih ia ka State Council, ha kaba ka bor jong ka ka shong halor ka jingmynjur jong u Syiem. Ka Privy Council la shna ryngkat lai ngut ki dkhot na ka bynta ban sngap ia ki jingkyrpad bad rah ia ki sha u Syiem.La dep ban buh jingthoh ha ki Gazette jong ka Tripura Distrik ba ki rai jong ka Iingbishar ia kiba la dep ban pynskhem da u Syiem kim donkam ban shah khmih biang da uno uno u Ophisar jong ka Sorkar Phareng. Da ka bor jong ka Riti Shynshar jong ka Court Act, 1318 T.E (ba iadei bad ka 1908) lah pynmih sa kham bun shuh shuh ki Iingbishar ha ka sub-division level. Ka Khas Adalat ne ka Chief Court ryngkat bad ka jingshim bishar ia ka original bad appellate ruh la shna . La pyndonkam da ka ktien Bengalee ha baroh ki Iingbishar . La dep ban buh jingthoh ba ki la don shiphew tylli ki iingbishar kiba lah ban shim bishar ia ki original jurisdiction na ka bynta baroh ar jait ki mukotduma civil bad criminal naduh ka snem 1905-06 ia kaba la saphriang ha kylleng ki sub-division. Hadien ka jingpyniasnoh jong ka Tripura bad ka Union of India ha ka 15 tarik u Risaw 1949, Ka Tripura (Courts) Order 1950 ka la treikam naduh ka 26 tarik u Kyllalyngkot 1950. Ka Iingbishar jong u Judicial Commissioner,ka Iingbishar jong u Distrik Judge, Ka Iingbishar jong u subordinate Judge , Ka Iingbishar jong u Munsiff la thaw hapoh ka Kyndon Ain 3 bad 15 jong ka Tripura (Courts) Order, 1950. Kumta hadien ka jingpyniasnoh, ka jingseng ne jingbuh ia ka kam bishar khadar ha ka Tripura ka ia syriem bad kiwei pat ki Jylla jong ka Ri India bad suki pa suki ka Sorkar Tripura ka la shim ia ki ain bapher bapher jong kiwei pat ki jylla kiba don ia ka jingtrei jong ki hapoh ka jingsynshar ba hap ha u pud u sam jong ka Tripura ne ki la pyniar ia ki Ain jong ka sorkar pdeng . Ka Iingbishar jong u Judicial Commissioner ka dei ka iingbishar ba hakhlieh duh ha Tripura bad la pyndonkam ia ka ban pyntreikam ia jan baroh ki kam ki jam kiba ka Iingkashari High Court ka ju leh tat haduh ka 20 tarik u Kyllalyngkot 1972.

Hadien ba la pynbeit pat, da kaba pyntreikam ia ka North-Eastern Areas (Reorganisation) Act 1971 (Act 81 jong 1971) haba ka Tripura ka la kylla long ka jylla ba pura, Ka Iingkashari High court jong ka Assam bad Nagaland la pynduh noh katkum ki kyndon ain ba 28 jong ka Reorganisation Act 1971 bad la shna ia kawei ka Iingkashari high Court kaba long kyllum ia baroh na ka bynta ki san tylli ki jylla kiba long ka Assam, Nagaland, Meghalaya, Manipur bad Tripura bad ar tylli ki Union Territories (Ka Union Territory jong ka Mizoram bad ka Union Territory jong ka Arunachal Pradesh).Ia ka Iingkashari High Court jong ka Assam bad Nagaland la pynkylla kyrtreng sha ka Iingkashari Gauhati High Court ( Ka Iingkashari High Court jong ki jylla Assam, Nagaland, Meghalaya, Manipur bad Tripura). Kumjuh, lyngba ka jingpyntei kam ia ka ain ba la khot ka State of Mizoram Act, 1986 (Act 34 jong 1986) bad ka State of Arunachal Pradesh Act, 1986 (Act 69 jong 1986), ka Mizoram bad Arunachal Pradesh ki la ioh ia la ka jong ka jylla ba pura ha ka 20.02.1987, kata ka Iingkashari High Court ba long lang ia baroh na ka bynta ki jylla Assam, Nagaland, Meghalaya, Manipur bad Tripura ka la kylla long ka Iingkashari High Court na ka bynta ki jylla Assam, Nagaland, Meghalaya, Manipur, Tripura bad Mizoram. Kumjuh ruh katkum ki kyndon jong ka Arunachal Pradesh Act 1986 na ka sngi ba la thung kata 20.02.1987 ka Iingkahsari High Court jong ki jylla Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram bad Arunachal Pradesh ka la mih ha kaba ka Principal Seat ka don ha Guwahati. Ki Bench jong kata ka Iingkashari High Court jong man la kita ki jylla la thaw ha ki tarik tarik ba pher bapher . Ka Tripura ka la ioh ia la ka Bench ha kata ka Iingkashari High Court ba iadei lang ha ka 24.01.1972. Kita ki Bench ia kiba suki suki la pynkylla sha ki bench ba neh ne ba skhem bad ka Tripura ka la ioh ia la ka Bench ba skhem ha ka 14 tarik u Jymmang 1992 ryngkat ka jingdon jong lai ngut ki Nongbishar ba la pynskhem lyngba ka Presidential Declaration kaba la ai ha kajuh hi ka sngi.

Ki paidbah Tripura lyngba ki nongmihkhmat jong ki ryngkat bad ki kynhun jong ki nongiasaid ain ki la bteng ban pan ia ka Iingkashari High Court ba la kajong bad khatduh khatwai lyngba ka Act ba la khot ka North-Eastern Areas (Reorganisation) bad Other Related Laws (Amendment) Act, 2012 la pynbna ba ka jylla Tripura ryngkat lang bad sa ar tylli kiwei ki jylla kiba long ka Meghalaya bad Manipur kin sa ioh ia la ki jong ki Iingkashari High Court. Na ka bynta ki katto katne ki jingpynthymmai ba kongsan la leh ha ka Principal Act.

28A.(1) Ha kaba sdang ia ka North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012 kan sa don ka Iingkashari High Court

(a) na ka bynta ka jylla Meghalaya kaban sa khot ka Iingkashari High court jong ka Meghalaya;
(b) na ka bynta ka jylla Manipur kaban sa khot ka Iingkashari High court jong ka Manipur;
(c) na ka bynta ka jylla Tripura kaban sa khot ka Iingkashari High court jong ka Tripura;

Ka Sorkar India, Ka tnat treikam Pohiing (Ministry of Home Affairs) lyngba ki kyndon jong ka kyndon ain Sub-Section (2) jong ka kyndon ain ba 1 jong ka North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012 ba la buh ia ka 23 tarik u Lber 2013 kum ka tarik ha kaba kata ka Act kan treikam. Ha shwa jong kata lyngba ka Presidential warrant da kaba pyntreikam ia ka bor ba la ai da ka Article 217(1) jong ka Riti Shynshar ka Ri India U Nongbishar ba donburom jong ka Iingkashari High Court jong ka jylla Himachal Pradesh u Justice Deepak Gupta u la shah thung ban long u Nongbishar ba ha khlieh duh ba don burom jong ka Iingkashari High Court jong ka jylla Tripura naduh ka 23 tarik u Lber 2013 bad lyngba kiwei ki jingpyntip, kita kiwei ki nongbishar ba donburom, kiba long teng ki nongbishar ha ka Iingkashari High Court jong ka Gauhati ki la kylla long ki Nongbishar jong ka Iingkashari High Court jong ka Tripura naduh ka 23 tarik u Lber 2013 ha la ki jong ki jong ki jinglah jong ki. Ha ka 23 tarik u Lber 2013 u Nongbishar ba ha khlieh duh ba don burom bad kiwei ki Nongbishar ba donburom jong ka Iingkashari High Court jong ka Tripura ki la ioh ia ka shah pynsmai na ka bynta ka shuki jong ki da u Governor jong ka Tripura, u Dr. DY. Patil ha ka Durbar hall jong ka Rajbhawan ha ka jingdon ry ngkat lang jong kiwei pat ki riew pawkhmat. Ka lynti iaid ba jrong bad ba khlem sangeh na ka bynta ban ai ia ka bishar khadar bahok da ka Iingkashari High Court jong ka Tripura ka la sdang noh kumta, ha kata ka sngi ban sah kynmaw kyrpang jong ka 23 tarik u Lber 2013.