R SHAILAJA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are before this Court praying for quashing the order dated 16-11-2004 made in KTAC No. 54 of 2004 (Annexure-D) on the file of the 2nd respondent, and also direct the 2nd respondent to grant permission to the 1st petitioner to undergo kidney transplantation.

(2.) THE respondents 1 and 2 are represented by Sri Tajuddin, learned high Court Government Pleader.

(3.) WITH the consent of the learned Counsels for the parties, heard arguments for final disposal.