UNION OF INDIA Vs. MANJU GUHA AND ORS.

JUDGEMENT

(1.) The Court:

(2.) It appears that the litigation was handled on behalf of the Executive Engineer, Coochbehar, Central Division ' II of the Central Public Works Department by the Central Government Advocate at Kolkata.

(3.) Pursuant to filing of the application for condonation of delay of 2590 days, this Court had earlier observed on 19th December, 2014, that there was simply no explanation provided in the application as to what the Advocate-on-Record of the Central Government was doing between the period 12th July, 2007, being the date of dismissal of the setting aside application for default and 14th August, 2013, being the date when the CPWD authorities came to know of the dismissal of the setting aside application (i.e., the date of receipt of a notice from the District Judge, Coochbehar, in respect of an execution application taken out by the respondents). This Court had, therefore, directed the applicant to file an affidavit giving day-to-day explanation for the delay to be provided by the office of the Advocate-on-Record of the Central Government at Kolkata ' from the date of dismissal of the setting aside application on 12th July, 2007 till 14th August, 2013, being the date when the applicant came to know of the said order of dismissal. Such affidavit has been filed and is now on record.