DEWAN WALIUL ISLAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior Counsel assisted by Mr. N. Baruah, learned counsel for the petitioner. Also heard Mr. D. P. Borah, learned Standing Counsel for the Health and Family Welfare Department.

(2.) The petitioner is aggrieved by non finalization/verbal denial of No Objection Certificate (NOC) by the State Level Authorization Committee, Gauhati Medical College and Hospital, Assam, to propose donation of a Kidney by proforma respondent No. 7, who is stated to be first cousin brother of the petitioner. Accordingly, the petitioner has approached this Court.

(3.) This Court sought for an instruction under its order dtd. 22/7/2025 from the authorities through Mr. D. P. Borah, learned Standing Counsel for the Health and Family Welfare Department and the same has been received today.