M.Katju, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has challenged the impugned notice dated October 13, 2003, which asks the petitioner to attend the office of the Deputy Director, Income-tax, Agra, and produce certain books of account of his business and some other material. In our opinion this notice does not cause any prejudice to the petitioner.
(3.) It is well settled that writ jurisdiction is a discretionary jurisdiction and it will not be exercised unless the petitioner shows not only violation of law but also that there was some prejudice against him. Merely by showing violation of law he will not succeed.;