K UMA MAHESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In writ petition No. 5115 of 1996 the petitioner seeks to issue a writ of mandamus, directing the respondents to accept the petitioner's body for the purpose of anatomical dissection, treatment, medical relief, including transplant of vital organ to the deserving donees.

(2.) In writ petition No. 5216 of 1996 the writ peittioner seek to issue a writ of declaration declaring the Tamil Nadu Anatomy Act as ultra vires.

(3.) The facts leading to the filing of both the writ petitions are briefly stated hereunder :