FAISAL TANVEER Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) C.M. No. 4183 of 2015

(2.) THE present writ petition has been filed for directing the respondents to finalize and release the reward money of the petitioner, who is an alleged informer of the search proceedings in the matter of Jai Singh Thakur & Sons, Poanta Sahib, District Sirmour, Himachal Pradesh.

(3.) THE petitioner, thereafter, had come to know that vide an order dated 29.12.2011, a final settlement of Rs. 2.25 crores had been arrived between the Department and the said assessee. Representations had been made and reminders had been issued in September, 2012, May, 2013 and October, 2013 but to no avail and eventually, the present writ petition was filed. Accordingly, it was pleaded that the petitioner had put his life into risk and as per the guidelines, he was liable to get the balance amount and the same could not be withheld.