BINUMON B. Vs. DISTRICT LEVEL AUTHORIZATION COMMITTEE

JUDGEMENT

(1.) This writ petition is filed seeking directions to the respondents to take immediate steps to issue approval of unrelated kidney transplantation sought for in Exhibit P7 application.

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioners that the 1st petitioner is a kidney patient and has been advised immediate kidney transplantation. It is stated that the 2 nd petitioner has informed his willingness to donate his kidney to the 1st petitioner on completely altruistic grounds. The petitioners have submitted Exhibit P7 application before the 2nd respondent. It is stated that the delay in considering the said application is causing irreparable hardship and injury to the 1st petitioner.