Vishnu T.S vs State Of Kerala

Shaji P.Chaly, J

This writ petition is filed by the petitioners seeking the following reliefs:-

“i. Issue a writ of mandamus or any other appropriate writ order or direction directing the 3rd respondent to issue police verification certificate at the earliest considering the ill health of the 2nd respondent.

ii. Issue a writ of mandamus or any other appropriate writ order or direction directing the 2nd respondent to consider Exhibit P1 joint application at the earliest possible time and accord sanction to the petitioners for renal transplantation without any further delay.

iii. Pleased to dispense with English translation of the documents produced herewith.

iv. Issue such other reliefs that this Honourable Court may consider appropriate in the nature and circumstances of the case.

v. Award costs to the petitioners.”

The subject issue relates to transplantation of kidney as per the provisions of The Transplantation of Human Organs and Tissues Act, 2014. Petitioners have submitted Ext.P1 application, which is pending consideration before the District Level Authorization Committee – the 2nd respondent. Petitioners seek direction for early consideration of the same.

Today when the matter was taken up, learned Government Pleader submitted that a police verification report is submitted before the 2nd respondent and decision will be taken at the earliest possible time.

After having heard the learned counsel appearing for the petitioners Sri. Jayadeep Menon and the learned Senior Government Pleader Smt. Rashmi K.M., this writ petition is disposed of, directing the 2nd respondent to finalize Ext.P1 application, at the earliest and at any rate, within a week from the date of receipt of a copy of this judgment.

The writ petition is disposed of accordingly.