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Judgment
P.V.Kunhikrishnan, J
The above writ petition is filed with following prayers:
“a) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing respondents to take immediate and effective steps to issue approval for unrelated kidney transplantation by considering Ext. P6 and P7 applications, within a time stipulated by this Hon’ble Court.
b) Pass an order dispensing with the production of English translation of vernacular document at the time of filing of the Writ Petition. and
c) Pass any other appropriate writ, order or direction which this Hon’ble Court may deem fit to issue and the petitioner may pray from time to time.” (sic)
The main prayer in this writ petition is to issue direction to the 2nd respondent to consider Exts.P6 and P7 applications submitted by the petitioner for transplantation of Kidney.
Heard the counsel for the petitioner, Government Pleader and the counsel appearing for the 2nd respondent.
Once an application is received, the 2nd respondent has to forward the same to the 1st respondent and the 1st respondent has to pass orders, in accordance with law. Therefore, without expressing any opinion on merit, there can be a direction to the 2nd respondent to forward the applications along with the documents to the 1st respondent and there can be a direction to the 1st respondent to consider the same.
Therefore, this writ petition is disposed of in the following manner:
The 2nd respondent is directed to forward Exts.P6 and P7 applications along with the documents, if any, submitted by the petitioner to the 1st respondent, within one week from the date of receipt of a certified copy of this judgment.
Once such an application is received, the 1st respondent will consider the same and pass appropriate orders in it forthwith.