Mir Dara Sheko, J. - (1.) Heard Mr Chaturvedi being assisted by Mr Pradhan appearing for the writ petitioner. Heard also Mr Dudhoria representing the State. Perused the affidavit-in-opposition filed on behalf of the respondents, which is taken on record, and the documents appended both to the writ petition and the opposition.
(2.) The writ petition under Article 226 of the Constitution of India has been filed for quashing Order No.1 dated June 26, 2014 and Order No.2 dated July 11, 2014 in Case No. 5 of 2014 passed by learned District Magistrate, Purba Medinipur which was communicated to the writ petitioner vide Memo No.1055(2)/V/RM dated July 17, 2014 and for other reliefs as mentioned thereto.
(3.) Grievance of the writ petitioner is that though the circular dated September 6, 2013 had no retrospective effect for the purpose of strict compliance in maintaining the register, serial numbers, security numbers of each denomination of the stamp papers, the writ petitioner was made victimised for not maintaining the relevant registers in the year 2010.;