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Justice
                                                   Gannamaneni Ramakrishna Prasad












                    Justice  Sri  Gannamaneni  Ramakrishna  Prasad  was  born  to  Sri  Gannamaneni  Gandhi
             Chowdary and Smt. G. Vijayalakshmi on 28.05.1964 in Karamchedu Village, Prakasam District.
             Did his Pre schooling and a part of his primary schooling in Telugu medium in an informal School in
             Karamchedu Village and thereafter completed his primary schooling in Loyola Public School,
             Guntur. Completed his secondary and higher schooling in Hyderabad Public School, Ramanthapur.
             Did his graduation in B.com in Andhra Vidyalaya College of Arts & Sciences, Hyderabad and LLB in
             Andhra Christian College of Law, Guntur and enrolled as Advocate in the year 1991 in Bar Council

             of Andhra Pradesh. Did the LLM in Constitutional and Administrative Laws from Acharya Nagarjuna
             University.
                 Started his career as a lecturer of law and taught various law subjects in a Law College in
             Guntur. Had set-up his practice in the Supreme Court of India, New Delhi in the year 1996 by
             joining the Chamber of Hon'ble Sri Justice Lavu Nageswara Rao Garu, Judge, Supreme Court of
             India. Had cleared the Advocate on Record examination and became an Advocate on Record in the
             Supreme Court in the year 2000. He Practiced in various realms of law such as Constitutional Law,
             Administrative Law, Commercial Laws, Corporate Laws, Arbitration Law, Consumer Disputes,
             Medical Negligence, Civil & Criminal Cases, PILs, Service Law, Land Acquisitions and Revenue
             Cases.
                 Had been the Standing Counsel for various organizations such as A.P.S.R.T.C., G.H.M.C.,
             Andhra University, Acharya Nagarjuna University, Nizam Institute of Medical Sciences and Sri
             Venkateshwara  University.  Had  been  the  Special  Standing  Counsel  for  the  Government  of
             Nagaland and also served as the Standing Counsel for Rajya Sabha Secretariat and Rajya Sabha TV.
                 A reported case in which he appeared (Intellectuals Forum, Tirupathi Vs State of AP & Ors-
             (2006) 3 SCC 549) is part of case law syllabus for Environmental Law in Faculty of Law, Delhi
             University.

                 Had practiced in the Supreme Court, High Court of Delhi and Punjab & Haryana High Court
             and in various National Tribunals in Delhi for 26 years before being elevated as a Judge of the High
             Court of Andhra Pradesh on 14.02.2022.
                                        th
                    Due to retire on 27  May 2026.

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