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Judgment
V.G.Arun, J
The 1st petitioner is a chronic Kidney patient and the 2nd petitioner has volunteered to donate his organ for conducting the transplantation surgery. They are aggrieved by the refusal on the part of the 2nd respondent to accept the application seeking approval for the altruistic donation.
The learned Counsel for the petitioners submitted that the application is not being accepted, only for the reason that the Certificate of Altruism, issued by the Police, is not attached.
When this matter was taken up for consideration, learned Counsel appearing for the 2nd respondent fairly submitted that, if all other requisite documents are produced along with the application, the 2nd respondent will not insist on production of Certificate of Altruism and the application along with documents will be forwarded to the 1st respondent, without delay.
Based on the above submission, the writ petition is disposed of, permitting the petitioners to submit the application along with all requisite documents and directing the 2nd respondent to forward the application to the 1st respondent without insisting on production of Certificate of Altruism, if the other documents are found to be in order.