SALEENA CHEMBRAKUNNATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petition is filed to quash Ext.P11 order passed by the 2nd respondent.

(2.) The 1st petitioner is suffering from chronic liver disease. She has been advised to undergo transplantation. The 3rd petitioner is the husband of the 1st petitioner. As there is no suitable relative in the 1st petitioner's family to donate a part of the liver, the 2nd petitioner has volunteered to donate a part of his liver. Consequently, the petitioners submitted a joint application along with the requisite documents before the 2nd respondent seeking permission for the donation. By Ext.P8 order, the 2nd respondent has withheld the joint application of the petitioners 1 and 2 for the certificate of altruism from the District Police Chief. The action of the 2nd respondent is arbitrary. Hence, the writ petition.

(3.) When the writ petition came up for consideration on 14/3/2025, the learned Government Pleader submitted that the 2nd respondent had kept the petitioners' application on the hold awaiting the certificate of altruism from the Assistant Commissioner of Police, Guruvayoor. The 2nd respondent would take a decision on the joint application immediately on receipt of the certificate of altruism. Accordingly, the writ petition was adjourned to today.