PRASANNA LAXMIKANT JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule returnable forthwith and the Petition is taken up for hearing and final disposal. The 3rd Respondent is served. She is not present. An Affidavit of Service is to be filed in the Registry by Tuesday, 2/5/2023.

(2.) This is a case of an organ donation being opposed by the estranged spouse of the donor. The two Petitioners are brothers-in-law. Prasanna, the 1st Petitioner is the proposed organ recipient. His proposed donor is the 2nd Petitioner, Dinesh. The 3rd Respondent, Shreya is Dinesh 's estranged spouse.

(3.) Prasanna is a senior citizen. He suffers from end-stage renal disease. The kidney issue was first diagnosed in 2018. The 2nd Respondent is the Regional Authorisation Committee for approval of organ transplants through the Medical Superintendent of the BJ Government Medical College and Sassoon Dental Hospital, Pune.