ABOUT DISTRICT
The district came to be known as “Mayiladuthurai” due to the ancient lore in which the divine goddess Parvathi manifested herself as a peacock to attract the attention of Lord Shiva through a miraculous dance. Till the 18th century, Mayiladuthurai was known as “Mayurapuram” and “Mayavaram.” But, through a government ordinance of 1982, the then Chief Minister Dr. M. G. Ramachandran promulgated an order to change the name of the place to “Mayiladuthurai.” The divine presence of God is manifested in the names of temples representing the nine planets; two of these temples can be found in and around Mayiladuthurai. one in Vaitheeswarankoil and the other in Keezhaperumpallam. Two historical learning centers, especially for Tamil tradition and culture, are found in Dharmapuram Mutt and Thiruvaduthurai Mutt. The presence of these two mutts has added to the fame and glory of Tamil culture and literature. Mayiladuthurai has another side to boast of. Gandhiji’s holy feet had walked through various areas of Mayiladuthurai. Thillaiyadi Valliammai, his devoted disciple, accompanied him to South Africa to assist the victims. To honor her, the government of Tamil Nadu erected a memorial expressing the sacrificial experiences of “Thillaiyadi Valliammai.” The years 1915, 1921, and 1927[...]
Read More- Hybrid VC – Microsoft Teams Video conference link for Courts in Mayiladuthurai District
- Notification inviting application from Lawyers, retired Judicial Officers, retired and serving Assistant Public Prosecutors as well as Law Professors for preparation of Head-notes for the Judgments
- Mandatory e-filing of cases to the Second Appeal, Criminal Appeal and all Bail Applications and all Criminal MPs
- Notification on e-Filing of the cases and pleadings by all the Government Authorities, Quasi Government Authorities, Government Undertakings and other Local Bodies
- Notification – Case Hearing – Hybrid Video Conference Mode
- Migration and Implementation of e-Filing 3.0
- E-filing of cases with Intellectual Property cases and arbitration matters
- Mandatory e-filing of cases Section 138 of Negotiable Instrument(NI) Act
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LATEST ANNOUNCEMENTS
- Hybrid VC – Microsoft Teams Video conference link for Courts in Mayiladuthurai District
- Notification inviting application from Lawyers, retired Judicial Officers, retired and serving Assistant Public Prosecutors as well as Law Professors for preparation of Head-notes for the Judgments
- Mandatory e-filing of cases to the Second Appeal, Criminal Appeal and all Bail Applications and all Criminal MPs
- Notification on e-Filing of the cases and pleadings by all the Government Authorities, Quasi Government Authorities, Government Undertakings and other Local Bodies
- Notification – Case Hearing – Hybrid Video Conference Mode