Naseera.A.G vs District Level Authorization Committee For Transplantation Of Human Organs

First petitioner is a kidney patient and she is undergoing treatment at the 2nd respondent's hospital that is VPS Lakeshore hospital, Ernakulam.

According to the first petitioner, the only way out is to transplant the kidney and the 2nd petitioner has come forward as a donor. Petitioner has

submitted an application before the 2nd respondent seeking to forward the same to the 1st respondent that is the authorised authority to sanction the

organ transplantation. The grievance of the petitioner is that, inspite of earnest efforts made by the petitioner, the 2nd respondent has not forwarded

the application after securing a report from the 3rd respondent, it is thus seeking appropriate directions this writ pe

2.I have perused the pleadings and documents on record and heard learned senior Government Pleader. I am informed that the application is pending

consideration before the 2nd respondent. If report is received from the 3rd respondent, the 2nd respondent shall forward the application to the 1st

respondent at the earliest possible and at any rate, within two weeks from the date of receipt of a copy of this judgment, and on receipt of the same,

the 1st respondent shall process the application in accordance with law, and attain finality at the earliest possible and at any rate, within one week

thereafter.

The writ petition is disposed of, accordingly.