BIJU V K Vs. RAMLA BEEVI

JUDGEMENT

(1.) DELAY on the part of the first respondent in passing orders on the application made by the petitioners for permission for the transplantation of kidney is what is complained of in this writ petition.

(2.) LEARNED GovernmentPleader has obtained instructions in the matter. According to him, initially the application was made to the second respondent and that subsequently, consequent on the change of jurisdiction, the application, along with the documents submitted to the second respondent, has been transferred and received by the first respondent on 30-12-2010. It is submitted that, now that the documents have been received, the first respondent will take a decision on the application made by the petitioners immediately.