Page 27 - ANNUAL REPORT 2025

Justice
Battu Devanand

Born on 14-04-1966 at Gudivada Town, Krishna District, Andhra Pradesh to Sri Battu
Venkataratnam and Smt. Manoranjitham, who were Govt. Teachers. Had his Primary School
education at Panchayat Elementary School, Jami Dintakuru village, Pedaparipudi Mandal and
High School education at Municipal Schools, Gudivada. Passed Intermediate and B.A., from A.N.R.
College, Gudivada. Students Union President of A.N.R. College, Gudivada during 1984-85.
Obtained B.L. Degree from College of Law, Andhra University, Visakhapatnam. Students Union
President of Andhra University Law College during 1988-89. After enrolment as an Advocate on the
rolls of Bar Council of the State of Andhra Pradesh on 06-07-1989, initially, started practice at
District Courts, Visakhapatnam and joined in the office of Sri M.K. Sitaramayya, Senior Advocate,
Visakhapatnam and later, shifted his practice to High Court of Andhra Pradesh, Hyderabad.
Served as Asst. Government Pleader in the High Court from 1996 to 2000. Counsel for
various Central Government undertakings i.e., BSNL, New India Assurance Co., Oriental Insurance

Co., United India Insurance Co., S.B.H., and N.T.P.C. and handled hundreds of cases as their
Counsel. Handled number of cases on behalf of Poor & Vulnerable persons while doing private
practice. Elected as Member of the Bar Council of the State of Andhra Pradesh in 2006. Member of
the Disciplinary Committee of the Bar Council and Member of the A.P. Advocates Welfare Fund
Committee during 2006-2012. Served as Government Pleader in the High Court since 14-07-2014
to 05-07-2019. Handled cases of Transport Dept., R & B Dept., Higher & Technical Education
Dept., Excise Dept., Medical, Health & Family Welfare Dept., Energy, Science & Technology
Dept., Forest, Fisheries, Tourism, Sports & Youth Services Departments as Government Pleader.
Married to Ms Karra Padma Kumari and blessed with two daughters i.e., Ms Mouni Battu and Ms
Keerthi Battu.
Elevated to the Bench as Judge of the High Court of Andhra Pradesh and assumed charge on
13.01.2020. On transfer, assumed charge as Judge of Madras High Court one of the prestigious
Chartered High Courts in India on 10th April, 2023. Repatriated to parent High Court of Andhra

Pradesh and assumed charge on 28th July 2025.
th
Due to retire on 13 April 2028

11 Annual Report 2025