NEHA DEVI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This writ petition has been preferred seeking the following reliefs:-

(2.) The petitioner seeks to donate her kidney to her ailing father. Along with the writ petition, the relevant medical records have also been placed and which suggest that a transplant is recommended. The petitioner alleges that although she is ready and willing to donate her organ to her ailing father, her application is not being processed since the respondent hospital is insisting on a submission of a No Objection Certificate from her husband.

(3.) It is further alleged that the relationship between the petitioner and her husband are presently estranged and consequently it would not be practical or possible to obtain the same.