V K AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, V.K. Agrawal, apparently has not received the full monetary benefits of the price money in facilitating intelligence reports on assessees with the Income-tax Department. It is his claim and contention that whatever had been discovered on the basis of the reports supplied by him and became the subject-matter of raids by the Income-tax Department, he is entitled to a percentage of the amounts so realised by the Department. This is the contention of the petitioner.

(2.) PLAINLY the issue before the court is whether a writ may issue on such a petition.