(1.) The Court made the following:
(2.) The lands of the petitioners were acquired as they came under submergence under Sripadasagar Project. An award was passed by respondent No.3 on 28-8- 2010. As the petitioners were denied the additional market value @ 12%, they have represented to respondent No.3 to modify the award by granting the same. While declining the said request, respondent No.3 has issued Memo in Rc.No.A/21/2008, dated 25-5-2012, wherein he has directed the petitioners to receive the compensation amounts and seek reference of the dispute under Section 18 of the Land Acquisition Act, 1894 (for short "the Act"). Respondent No.3 has also threatened the petitioners that if they fail to receive the compensation amounts, the claims will be referred under Section 30 of the Act. Feeling aggrieved by this action of respondent No.3, the petitioners have filed this Writ Petition.
(3.) A counter-affidavit has been filed by respondent No.3 wherein he has not denied the plea of the petitioners that the additional market value @ 12% has not been awarded to the latter.