Hon’ble Sri Justice G.Narendar

He was born on 10th January, 1964.Completed Graduation in Bachelor of Arts and LL.B and Enrolled as an Advocate on 23rd August, 1989 in the Bar Council of Tamil Nadu. Commenced Practice in the High Court of Judicature at Madras from 1989 to 1992. In the year 1993, transferred the name to the Rolls of Karnataka State Bar Council. From 1st January, 1996 Started independent practice in almost all fields of Constitutional, Civil, Taxation cases (motor vehicle taxation and customs), Mining laws, Environment and Forest cases, Arbitration cases, cases under the Sugar Cane Control Order relating to Cane Areas Reservation & Price fixation, COFEPOSA Detentions, Land reforms, Land Revenue, Civil suits, Cases under Negotiable Instruments Act, Intellectual Property Rights case, Mediated family disputes and conducted cases, Criminal Petitions. Awarded as NCC Best Cadet in the year 1982-83 and Gold Medalist in Judo State Championships in the year 1982-83.Field of specialization – Constitutional, Civil, Taxation (Customs), Mining laws, Environment and Forest cases, Arbitration Cases. Served as Co-opted member of the Karnataka State Bar Council. Appointed as an Additional Judge of the Karnataka High Court on 2nd January, 2015 and Permanent Judge on 30.12.2017.Transferred to High Court of Andhra Pradesh and assumed charge as such on 30.10.2023.Assumed charge as Administrative Judge, Krishna District on 06.09.2024.