SWAPNIL SAKHARAM PARAB Vs. STATE OF GOA

JUDGEMENT

(1.) Rule made returnable forthwith with the consent of the learned Counsel appearing for the parties.

(2.) Heard finally.

(3.) The Petitioner has challenged orders dated 12/11/2020 and 22/1/2021, passed by the Respondent no. 2-District Magistrate, under The Goa Maintenance of Public Order and Safety Act, 1988. In the peculiar facts and circumstances of the present case, it is contended that both the impugned orders are without jurisdiction and the impugned order dated 22/1/2021 additionally suffers from the vice of violation of principles of natural justice.