SURESH GARG Vs. STATE OF M. P.

JUDGEMENT

(1.) By filing this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :

(2.) Earlier, the petitioners had approached this Court in W.P. No.18311/2022 and this Court vide order dtd. 30/8/2022 had passed the following order:

(3.) From the above order, it is evident that the respondent No.3 was directed to consider the claim of the petitioners and decide the same as expeditiously as possible preferably within a period of seven days keeping in mind the pronouncements made by this Court as well as the provision of law on the subject and take a decision in respect of kidney transplantation between petitioners No.1 and 2 and submit its report before the next date of hearing. Thereafter, the case was listed on 8/9/2022.