HIGH COURT
BUILDING AT AURANGABAD
Aurangabad
had occupied a pre-eminent place in the Revenue and Judicial
Administration both when it was a part of Hyderabad State and after it
became a part of the bilingual State of Bombay and later a part of the
unilingual State of Maharashtra.
The High Court of Bombay was empowered to exercise jurisdiction in
respect of transferred matters, from Hyderabad High Court. As a
result of transfer of proceedings to the Bombay High Court, all Marathi
speaking advocates having Marathwada work in the Hyderabad High Court
had to come to the Island of Bombay with limited facilities. The
delay in disposal of large arrears of cases from that are added to this
demand. Increase in irreducible cost of living, railway fare,
hotel charges, problem of accommodation in Bombay, exhorbitant fees of
legal profession, bad economic condition of illiterate tradition-bound
Marathwada people, created impassable gulf between justice and
litigants. A demand for a separate Bench of High Court for
Marathwada region located at Aurangabad led to the establishment of a
permanent Bench of the High Court of Bombay in Aurangabad by a
Presidential Notification on 27 August 1984 to deal with matters
related to Marathwada Region. The present court building with
modern architecture was built in June 1995.
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