History
Pulwama being a part of the beautiful valley is bounded by Srinagar in the North by Budgam and Poonch Districts the west and by Anantnag Districts in the South and East. The District was formed in 1979 by separation of Tehsils Pulwama, Shopian and Tral of District Anantnag. The total area of the district is 1090 Sq Kms as per Census 2011, the district consists of 331 villages including 08 un-inhabitated . The district is administratively divided into four Tehsils I.e.Pulwama, Pampore, Awantipora and Tral which have further been grouped into six community block viz Pulwama, partly Keller, Kakapora, Tral and Pampore for development purposes. The Administrative center of the district is situated at Pulwama which is about 31 Kms from the Srinagar.
Old Court Complex was established in 1961
Chief Justice, Jammu and Kashmir, Justice Badar Durrez Ahmed visited Pulwama and inaugurated the main building and Alternate Dispute Resolution (ADR) at the District Court Complex here in Pulwama..
Administrative Judge for District Pulwama, Justice Mir Yaqoob and Law Secretary, Ab Majeed Bhat accompanied the Chief Justice.
DIG South, S. P. Pani, Deputy Commissioner Pulwama, Ghulam Mohammad Dar, SSP Pulwama, Mohammad Aslam, Principal District and Sessions Judge Pulwama, SSP Traffic, Principal Secretary to Chief Justice, Joint Registrar (Judicial), senior officers of the district administration, members of Bar Association Pulwama and a large galaxy of legal luminaries were also present on the occasion.
The Chief Justice inaugurated Rs. 1231 lacs main building at District Court Pulwama having the facilities of 6 Court Rooms, Computer Room, E-Court, Lawyers’ Chamber, 48 Advocate Chambers, Library, Record Room etc. He also inaugurated the Alternate Dispute Resolution Centre in the court complex.
During his visit, the Chief Justice also inspected ADR and Mediation Centre Pulwama and emphasized on disposal of pending cases through Alternative Disputes Redressal Mechanism where both the parties may have win-win situation without wasting time and money if their dispute is resolved amicably.
It was given out that the District Court complex had been constructed over a land of 36 kanals to accommodate the Court of Principal District and Sessions Judge and all subordinate courts under one roof. The total cost of the project is Rs. 25.15 core with total plinth area of 59,047 sq ft and is being executed by the J&K State Housing Board.
Congratulating the District and Principal Sessions Judge of the District Court, members of the Bar Association Pulwama, the judicial fraternity and the people for taking ownership of this magnificent and aesthetically designed State of Art District Court Complex building with all the modern facilities, the Chief Justice expressed happiness on being associated with the inaugural function. He observed that the majesty of law is also associated with the premises from where it is exercised and hoped that the creation of this beautiful asset will go a long way in the judges rendering prompt and transparent justice..