APEX Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed by a party in person claiming a writ of mandamus or any other writ or direction directing respondents to pay a sum of Rs. 46,37,000/- stated to be the balance reward.

(2.) The petition proceeds on the footing that on the information provided by the petitioner, who is a vigilant citizen, one of the assessees voluntarily deposited the service tax dues of 2.59 crores. Based on the circulars styled as "reward circulars", details of which are set out in Para 3 of the writ petition, the petitioner claims that he is entitled to reward in the sum of Rs. 51,80,000/-.

(3.) Reliance is placed upon a Division Bench judgment of this Court rendered in the case of XYZ v. Union of India Writ Petition No. 1882 of 2014 [2015 (321) E.L.T. 238 (Bom.)], which has been decided by this Court on 27th April, 2015.