History

When Gujarat state came into existence in 1960, the High Court of Bombay was the High Court of Mehsana District also, and from 01-05-1960 when the High Court of Gujarat came into existence, district Mehsana came under the jurisdiction of Gujarat High Court and Patan court also came under the jurisdiction of Gujarat High Court. At that time Patan was awarded one senior civil court and civil (J.D.) & J.M.F. Court and sessions cases & appeals etc. were conducted at Mehsana District and Sessions Court. The Patan area was awarded aseparate police division & separate D.S.P. office by the Govt. & since then an Assistance Judge was appointed at Patan also but not as a separate court but under the Mehsana District court, The assistant judge, Patan then given powers as an additional Sessions judge. Thus the court of Additional Sessions Judge at Patan was a part of Mehsana District court. Till then Patan was not a separate Revenue District. The Mehsana district was divided into two part in 2002 and a separate Patan district came in the existence and since then District & Sessions Judge Hon’ble Shri M. G. Gulabani saheb was first appointed as the District & Sessions Judge of a Patan District and at present Hon’ble Mr. N. S. Prajapati Sir, is presiding over as a Principal District & Sessions Judge, Patan from 01-07-2022.