Sudhir Narain, O.P.Srivastava, JJ. - (1.) The petitioners seek to quash the order dated 11.6.2002 (Annexure-3 to the writ petition) whereby the Executive Engineer. Construction Division V of the U. P. Avas Evam Vikas Parishad. Meerut (respondent No. 1) has issued a direction to the Sub-Registrar (Registration), Meerut (respondent No. 4) not to register any sale deed or agreement to sell in respect of the land which has been notified for acquisition under Section 28 ' of the U. P. Avas Evam Vikas Parishad Adhiniyam, 1965 (in short 'the Adhiniyam') proposing to acquire the land mentioned in the said notification.
(2.) The contention of the petitioners is that the Executive Engineer, respondent No. 1, has no jurisdiction to issue any direction to the Sub-Registrar (Registration), respondent No. 4, directing him not to register any sale deed or agreement in respect of the land which is covered by notification under Section 28 of the Adhiniyam.
(3.) Shri Pankaj Mithal, learned counsel for the contesting respondents, contended that the notice under Section 28 of the Adhiniyam is in pari materia with Section 4 of the Land Acquisition Act and if any notification is issued proposing to acquire certain land and any person purchases the properly or enters into an agreement to purchase the property, his right is created on the land and that would create complications.;