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Judgment
5 paragraphs · 178 wordsShaji P.Chaly, J
1st petitioner is a chronic kidney patient who is undergoing dialysis thrice a week. The 2nd petitioner is a voluntary donor. According to the 1st petitioner, the 2nd petitioner is a family friend of the 1st petitioner who has agreed to donate kidney to the 1st petitioner. Case projected by the petitioner is that the application seeking permission for transplantation of kidney before the District Level Authorized Committee was rejected on 25.01.2023, and being aggrieved, petitioner has preferred Ext.P16 appeal before the State Level Authorized Committee, which is pending consideration. Petitioner seeks direction for disposal of the same.
I have heard the learned Counsel for the petitioner Smt. Sulfia and the learned Senior Government Pleader Smt. Reshmi K.M., and perused the pleadings and material on record.
Therefore, there will be a direction to the 1st respondent to consider Ext.P16 appeal preferred by the petitioner, at the earliest, and at any rate, within two weeks from the date of receipt of a copy of this judgment.
The writ petition is disposed of accordingly.