(1.) This matter is taken up through hybrid mode.
(2.) Heard learned counsel for the parties.
(3.) The Petitioner has filed this Writ Petition seeking direction to Opposite Parties No. 1 and 2 to sanction and disburse the decretal/awarded amount U/s. 28-A of L.A. Act, 1894 with statutory interest in favour of the petitioner as per the Calculation Sheet submitted by the Land Acquisition and Rehabilitation Officer, Upper Indravati Irrigation Project (Opposite Party No.3) before the Opposite Party No.2 on 8/6/2022 vide Annexure-2.