ARSHADALI GOVE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The shorn of thickness of the petition book and the pleading as such, learned counsel for the petitioners draws the attention of this Court to the urgency involve and argues that the immediate transplantation of kidney has to take place; that the second petitioner being a relative of the first petitioner - expectant donee has entered into an arrangement in this regard.

(2.) Learned counsel for the petitioners vehemently submits that the matter is now remanded to the third respondent-Committee and in view of the urgency the Committee needs to accomplish the consideration thereof within a shortest possible period and on a warfooting.

(3.) Learned HCGP on request having accepted notice for the respondent Nos. 1 and 2, notice to respondent No.3 being dispensed with, submits that in matters of this kind, ordinarily, the Court should not interfere and it should be left to the discretion of the third respondent - Committee, which is an expert body.