AZIZ AMINA ABDUL SALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The complaint of the petitioner is that the 3rd respondent is not forwarding Ext.P3 application along with the documents to t he 2nd respondent District Level Authorisation Committee for Renal Transplantation on the basis of a report received from the 4th respondent. The 1st petitioner points out that he is a chronic kidney patient under stage V and on haemodialysis and hence urgent orders are necessary.

(2.) The learned counsel for the 3rd respondent submits that on the basis of a report received from the 4th respondent they are not in a position to forward the application to the 2nd respondent. It is also pointed out that the application and the documents are not available with the 3rd respondent.

(3.) In the above circumstances, the petitioner shall see that the application along with all documents are made available to the 3rd respondent. On receipt of the same, the 3rd respondent shall forward it to the 2nd respondent along with all the documents and reports. The 2nd respondent shall consider the application thus forwarded, in accordance with the provisions contained in Section 9 (5) of the Transplantation of Human Organs and Tissues Act, 1994 and Rule 7(3) of the Transplantation of Human Organs and Tissues Rules, 2014 taking into consideration all aspects and shall take a decision as expeditiously as possible, in accordance with law. The Writ Petition is disposed of accordingly.