SANJAY YOGI GOEL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, by the present petition, had impugned the order dated 06.03.2017, passed by the Authorization Committee of Max Super Speciality Hospital, whereby, permission was declined to the petitioner for undergoing the kidney transplant.

(2.) The petitioner had applied for permission under the provisions of Transplantation of Human Organs and Tissues Act, 1994 (hereinafter referred to as 'the Act').

(3.) It is stated that the petitioner is undergoing dialysis three times a week and is in a very critical position.