P. Francis Ravindranath vs State Of Telangana And 2 Others
2021 Latest Caselaw 369 Tel

         THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                   WRIT PETITION No.2808 OF 2021

ORDER:

1 In this Writ Petition the petitioner sought a direction to the 2nd

and 3rd Respondents to immediately grant approval for the kidney

transplantation from 2nd Petitioner to the 1st Petitioner in an expedited

and a time bound manner.

2 It is the case of the petitioners that despite their best efforts, the

3rd respondent has not considered his case and aggrieved thereby the

petitioners approached the 2nd respondent - appellate authority and

addressed a letter dated 19.12.2020 and the same is pending.

3 Since the petitioners have already made a representation before

the 2nd respondent and if the Writ Petition is kept pending the health

condition of the patient - 1st petitioner will get deteriorated, the present

Writ Petition can be disposed of at the admission stage with the

following direction.

4 Accordingly, this Writ Petition is disposed of directing the 2nd

respondent to decide the letter dated 19.12.2020 addressed by the

petitioners considering the factors with more concern in favour of the 1st

petitioner within a period of two working days from the date of receipt of

a copy of this order. The petitioners shall also sensitize the 2nd

respondent with any judgment or any other material that is in their

favour. No order as to costs.

5 Miscellaneous petitions if any pending in this Writ Petition shall

stand closed.

________________________________ JUSTICE T. AMARNATH GOUD Date: 09.02.2021 Note: C.C. Today B/o Kvsn