Anubha Rawat Choudhary, J. - (1.) Heard Mr. Vikash Kumar, counsel appearing for the petitioners.
(2.) Heard Mr. Ashish Kumar Thakur, counsel appearing for the respondent-State.
(3.) This writ petition has been filed for the following reliefs: "For issuance of appropriate writ(s)/order(s)/ and/or direction(s) to the respondents to make a reference under Section 18 of the Land Acquisition Act for determination of compensation of the house and residential building belonging to the petitioner and his family members against the rehabilitation programme and to the pay the petitioner alongwith the co-sharers, the full amount of compensation alongwith interest @ 18% with solatium @ 30% of the valuation from the date of publication of notification under Section 4 of Land Acquisition Act when the same was compulsory required under Land Acquisition Proceeding for construction of Swarnrekha Dam at Chandil.";