SASIDHARAN Vs. STATE OF KERLA

JUDGEMENT

(1.) Delay on the part of the third Respondent in passing orders on the request made by the Petitioner under the provisions of the Transplantation of Human Organs Act, 1994 is what is complained of in this writ petition.

(2.) Going by the pleadings, it is seen that, although initially application was made before the second Respondent, consequent on the orders issued by the first Respondent changing the jurisdiction, the matter is now pending before the third Respondent. In that view of the matter, necessarily, the third Respondent will have to pass orders on the application. Therefore, I direct the third Respondent to pass orders on the application received from the second Respondent immediately on the production of a copy of this judgment.

(3.) Petitioner shall produce a copy of this judgment and writ petition before the third Respondent for compliance. Writ petition is disposed of as above.