- (1.) By this writ petition, a challenge has been made to the order dated 09.02.2020 passed by the State Authorization Committee formed under Section 3 of the Transplantation of Human Organs and Tissues Act, 1994 (hereinafter referred to as 'the Act of 1994').
(2.) It is a case where petitioner no. 1 (Roohi Khan) is suffering from Liver cirrhosis. She was advised to go for liver transplantation. The near relative, as defined under Section 2(i) of the Act of 1994 volunteered but due to their medical condition, age and more specifically that their blood group did not match, thus, donation by the near relatives was not feasible/advisable. The report to that extent exists on the record.
(3.) Looking to the serious condition of the petitioner, one of the distant relative volunteered for donation of part of liver and accordingly an application was moved before the District Authorization Committee. The Authorization Committee did not accept donation of liver in the hands of petitioner no. 2-Shabi Ahmed. It is for the reason that he is not a close relative of petitioner no. 1. It is also after taking note of his financial condition and other relevant aspects.;