Andhra Pradesh High Court - Amravati
Jampana Venkateswara Rao vs The State Of Andhra Pradesh on 24 April, 2026
Author: D Ramesh
Bench: D Ramesh
/
[ 3208 ]
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
FRIDAY, THE TWENTY FOURTH DAY OF APRIL
TWO THOUSAND AND TWENTY SIX
:PRESENT:
THE HONOURABLE SRI JUSTICE D RAMESH
WRIT PETITION NO: 4569 OF 2026
Between:
Jampana Venkateswara Rao, S/o. Tirupataiah, Aged about 82 years. Retd.
Sub-Registrar, R/o. D
Krishna District. ^^^.4-137, Uppaluru village Kankipadu Mandal,
... Petitioner
AND
1. The State of Andhra Pradesh, Revenue (Stamps and Registration)
Department, Secretariat, Velagapudi, Amaravathi, Guntur District, Rep.
by its Principal Secretary - 522241.
2. The Inspector General, (Stamps and Registration), Andhra Pradesh,
Vijayawada - 520001.
3. The Deputy Inspector General, (Stamps and Registration), Vijayawada -
520001.
4. The Deputy Inspector General, (Stamps and Registration) Eluru, West
Godavari District - 534 001.
5. The Accounts General (A and E), Anfc radesh, Vijayawada 520002.
6. The District Regis(raf, Eluru Districf^4 006
.... Respondents
Petition under Article 226 of the Constitution of India is filed, praying
that in the circumstances stated in the affidavit fiied therewith, the High Court
may be pieased to issue a Writ Order or Direction more parlicuiarly one in the
nature of Writ of Mandamus, declare the action of the respondents in
withholding the full pension and other
retirement benefits such as Gratuity
7
Commutation. Earned leaves of the petitioner even after acquitted from
criminal case in C.C.No.838 of 2006 on the file of III Addl. Chief Judicial
Magistrate at Vijayawada vide Judgement dt.05.12.2024 as illegal, arbitrary
and in violation of Article 14, 21 and 300A of the Constitution of India,
consequently direct the respondents herein to release full pension and other
retirement benefits such as Gratuity Commutation, Earned leaves of the
petitioner along with interest @ 12%p.a. fn the date of retirement, to till the
date of payment to the petitioner. ^
lA NO: 1 OF 2026
Petition under Section 151 CPC is filed, praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to direct the respondents herein may be to release full
pension and other retirement benefits such as Gratuity Commutation, Earned
leaves of the petitioner along with interest @ 12% p.a. from the date of
retirement, to till the date of payment to the petitioner, Pendifig^isposal of WP
4569 of 2026, on the file of the High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and upon hearing the arguments of SRI C
SUBODH Advocate for the Petitioner, GP FOR REVENUE(STAMPS &
REGISTRATION) for the Respondent Nos.1 to 6, the Court made the
following.
ORDER
Pursuant to the order of this Court dated 05.03.2026, respondent Nos.3 and 4 appeared before this Court and submitted that, subsequent to the disposal of the criminal case, the authorities contacted the concerned Individual; however, there has been no response. Therefore, :--7 they were unable to send proposals for the release of pensionary benefits and have requested a short time to place the compliance report.
In View of the appearance of respondent Nos.3 and 4, their personal appearance is hereby dispensed with. For filing of th^ompliance report, list the matter Vacation, 2026. / after the Summer SD/- K. KASIRAO ACHARI ASSISTANT REGISTRAR //TRUE COPY// SEC Tf^OFFICER To
1. The Principal Secretary, State of Andhra Pradesh, Revenue (Stamps and Registration) Department, Secretariat Velagapudi, Amaravathi, Guntur District. - 522241.
2. The Inspector General, (Stamps and Registration) , Andhra Pradesh, Vijayawada - 520001.
3. The Deputy Inspector General, (Stamps and Registration), Vijayawada - 520001.
4. The Deputy Inspector General, (Stamps and Registration) , Eluru, West Godavari District - 534 001.
5. The Accounts General (A and E), Andhra Pradesh Vijayawada 520002.
6. The District Registrar, Eluru District 534 006 (1 to 6 by RPAD)
7. One CC to SRI. C SUBODH Advocate [OPUC]
8. Two CCS to GP FOR REVENUE{STAMPS& REGISTRATION),High Court Of Andhra Pradesh. [OUT]
9. One spare copy ksr HIGH COURT DR, J DATED:24/04/2026 ORDER List the matter after the Summer Vacation, 2026.
WP.No.4569 of 2026DIRECTION