History

Prior to the separation of the Judiciary from the Executive, civil and criminal powers were exercised by the Deputy Commissioner and the Assistants to the Deputy Commissioner. At the time when the judiciary was separated from the executive (27th June, 2014), there were 3 police stations, 1 out post and 1 check post, falling under the jurisdiction of the District.

The Court of the District and Sessions Judge, East Garo Hills District, Williamnagar was established and jointly inaugurated on 27th June 2014 by the then Hon’ble Chief Minister of Meghalaya, Dr. Mukul Sangma and the then Chief Justice of the High Court of Meghalaya, Hon’ble Mr. Justice Prafulla C Pant.

The courts try cases as empowered under the relevant laws defining their territorial and pecuniary jurisdiction, etc exercising powers on both the civil side and criminal side.

Smti. Gasalynn Rani was appointed as the first District and Sessions Judge, Shri. Febroneous Silkam Sangma as the first Chief Judicial Magistrate, Smti. Daphira Sohtun as the first Munsiff and Judicial Magistrate First Class and Smti. Nathe M.Momin as the first Judicial Magistrate First Class of the District.