PETER @ PETR SHALAGINOV Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned counsel for the parties. Even otherwise, it was earlier made clear that this petition will be disposed of finally at the stage of admission.

(3.) The challenge in this petition is to the order dated 21st January, 2020 made by the Superintendent of Police, Foreigners Regional Registration Office (FRRO), Panaji Goa, requiring the Petitioner to reside at the detention centre at Mapusa. The impugned order states that it shall remain valid for a period of one month from the date of issue. However, there is no dispute that the validity of the impugned order has been extended from time to time. Some of the extension orders have been placed on record by the Respondents alongwith their returns.