History

Bhandara District, situated in the eastern part of Maharashtra, forms part of the Vidarbha region. Formerly, it was a part of the Central Provinces and Berar and subsequently became part of Madhya Pradesh until 31 October 1956. From 1 November 1956, it was included in the bilingual Bombay State and became part of Maharashtra on 1 May 1960.

Before 1959, Bhandara was attached to the Nagpur Judicial District. An independent Judicial District was established with effect from 1 April 1959.

The District and Sessions Court, Bhandara, functioned in the old court building from 1922–23. The extended new court building was inaugurated on 3 February 1985. The Alternative Dispute Resolution (ADR) Building was inaugurated on 12 October 2019, followed by the inauguration of the e-Seva Kendra on 10 July 2021.

The Civil Court buildings at Sakoli, Pauni, Tumsar, Lakhandur and Mohadi were inaugurated in April 1988, November 2005, April 2011, August 2011 and January 2015, respectively.

Bhandara is popularly known as the **“District of Lakes”** and the **“Rice Bowl of Maharashtra”** owing to its numerous water bodies and extensive paddy cultivation. Over the years, the judicial establishments in the district have progressively developed their infrastructure and adopted digital services under the e-Courts Project to facilitate efficient judicial administration and improve access to justice.