Mysuru District Judiciary
A single-window facility for access to justice and digital court services
The project for establishing eSeva Kendras at District Courts and High Courts was conceived and conceptualised by the eCommittee of the Supreme Court of India.It aims to improve access to the services provided under the eCourts Project and strengthen the objective of “Access to Justice for All.”
As the name suggests, eSeva Kendras are dedicated to serving the common litigant as a one-stop centre for all court-related needs. To ensure visibility and easy access, they are strategically located near public entry points used by litigants and provide assistance to every person who approaches them.
The eSeva Kendra at the District Court, Mysuru, the eSeva Kendra at the New Court Building, Malalavadi, Mysuru; and the eSeva Kendras at the Taluka Courts of Mysuru Unit were inaugurated on 7th November 2026 by the Hon’ble Shri Justice S. G. Pandit, Judge, High Court of Karnataka and Administrative Judge, Mysuru District.
The following services are facilitated at the eSeva Kendra in Mysuru Unit
| Sl. No. | Services Enabled |
|---|---|
| 1 | Handling enquiries regarding case status, next date of hearing and other case details. |
| 2 | Facilitating e-Filing of cases, including scanning documents, appending e-Signatures and uploading documents to the e-Filing portal. |
| 3 | Assisting with payment of court fees through the ePay portal and purchase of e-Stamp. |
| 4 | Facilitating online applications for certified copies of court documents and other related filings. |
| 5 | Providing information about, and assistance with downloading, the eCourts Services mobile app for Android and iOS. |
| 6 | Providing assistance to apply for and obtain digital / Aadhaar-based signatures. |
| 7 | Facilitating the booking of e-Mulakat video-conference appointments to meet relatives in prisons. |
| 8 | Explaining the procedure for arranging and conducting video-conference court hearings in accordance with the Video Conference Rules framed by the High Court of Karnataka. |
| 9 | Registering advocates and parties-in-person in the CIS database to enable SMS services. |
| 10 | Responding to enquiries about the location of court halls, cause lists and case status. |
| 11 | Providing information regarding judges who are on leave. |
| 12 | Guiding members of the public on how to obtain free legal services from the District Legal Services Authority, High Court Legal Services Committee and Supreme Court Legal Services Committee. |
| 13 | Facilitating the disposal of traffic challans through Virtual Courts, including online compounding of traffic challans and other petty offences. |
| 14 | Responding to other enquiries and providing assistance in relation to services available digitally under the eCourts Project. |
A VC Cabin has been established inside the eSeva Kendra and equipped with the necessary hardware for the use of advocates and litigants to participate in video conferences. The cabin can be used as a Court Point or Remote Point for conducting video conferences between courts within the State and courts in other States.
A Help Desk has been established inside the eSeva Kendra and equipped with the necessary hardware for advocates and litigants. It provides assistance with e-Filing, e-Payments and other e-Services enabled under the eCourts Project.
