B L NAGARAJ Vs. KANTHA

JUDGEMENT

(1.) In this writ petition, the petitioners seek direction to the respondents "to give clearance for the transplant operation of, the 1st petitioner by transplanting one kidney of the 2nd petitioner in the Karnataka Nephrology and Transplant Institute."

(2.) It appears that an application was presented to the "Authorisation Committee" constituted under the Transplantation of Human Organs Act, 1994 (Act for short). The said application has been rejected by the Committee on 7-7-1995 on the following grounds:-

(3.) Section 9 of the Act reads as hereunder:-