KADEEJA M. Vs. DISTRICT LEVEL AUTHORIZATION COMMITTEE

JUDGEMENT

(1.) This writ petition is filed seeking the following prayer:

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader appearing for respondents 1 and 3 as well as the learned counsel appearing for the 2nd respondent.

(3.) It is submitted by the learned counsel for the petitioners that though an application had been preferred before the 2 nd respondent for effecting an unrelated kidney transplant, it has not been accepted by the 2nd respondent on the ground that it is not accompanied by a Certificate from the 3rd respondent. It is submitted by the learned counsel for the petitioners that the verification by the 3 rd respondent is to be carried out before any orders are passed by the 1 st respondent, who is the Authority under the enactment and that the non receipt of the application by the 2 nd respondent is therefore not warranted.