MURALEEDHARAN G. Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition is filed to direct the third respondent to accept and forward the joint application submitted by the petitioners to the second respondent without insisting for the certificate of Altruism and also direct the second respondent to dispose of Ext. P1 joint application, expeditiously.

(2.) Heard; the learned counsel appearing for the petitioners, the learned Government Pleader and the learned counsel appearing for the third respondent.

(3.) The learned Government Pleader submitted that, subsequent to the filing of the writ petition, the third respondent had forwarded the petitioners' joint application to the second respondent. The second respondent has allowed the joint application permitting the transplantation. It would be up to the petitioners to approach the second respondent and collect the order. Recording the above submission, the writ petition is closed.