V.G.Arun, J
1. The 2nd petitioner is a chronic Kidney patient and the 1st petitioner has volunteered to donate her organ for conducting the transplantation surgery.
As the petitioners are not near relatives, they submitted application before the 2nd respondent for approval, which stands rejected by Ext.P1.
Aggrieved, by the rejection, the petitioners have preferred Ext.P2 appeal.
2. When this matter was taken up for consideration, learned Counsel for the petitioners submitted that the appeal may be directed to be decided, taking
into account the additional documents also.
3. Heard the learned Government Pleader also.
Considering the debilitating health condition of the 2nd petitioner, the writ petition is disposed of, directing the 1st respondent to consider Ext.P2 appeal
within three weeks. While considering the appeal, the 1st respondent shall advert to the additional documents produced in the appeal. For that purpose,
the petitioners are permitted to produce a copy of this writ petition along with the certified copy of this judgment. If required, the 1st respondent may
hear the donor and the representative of the recipient also.
