(1.) This writ petition is filed seeking to quash the decision contained in Ext. P2 and f or a direction to the respondents to grant the petitioner 20 per cent of the amount seized by the respondents on 20-4-1989 from the firm M/s. Kushiram Ramchand.
(2.) The allegation of the petitioner is that on information given by him, certain undisclosed income was detected and amounts confiscated and, accordingly, he is entitled to 20 per cent of the amount detected and confiscated as a reward.
(3.) The petitioner filed O.P. 14774/1993, before this Court, which was disposed of as per Ext. P1 directing that untrammelled by any of the contentions raised in the counter-affidavit in that case, the petitioner's case shall be reconsidered by the Chairman of the Central Board of Direct Taxes. The Chairman was to issue orders with notice to the petitioner.