Section 16(6) in Karnataka Conduct of Government Litigation Rules, 1985
(6)[the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall examine the judgment and award with special reference to the amendments made in 1984 to the Land Acquisition Act and decide whether there are good and valid grounds to file an appeal. If it is decided to file an appeal an order shall be made and copies thereof shall be sent to the concerned Law Officer authorised to file an appeal, the land Acquisition Officer and to the Revenue Commissioner. [If the Legal Cell takes a decision not to prefer an appeal, all the records, and papers concerning the case shall be referred to the Department of Law for taking a final decision in the matter] [Inserted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].[In cases, where decision is taken by the Department of Law not to prefer an appeal, the same shall be communicated by the legal cell of the Administrative Secretariat, after receipt of the same to the concerned Land Acquisition officer, who shall, there upon take immediate steps to deposit the amount as per the award passed by the court and intimate the fact of such deposit to the Law Officer concerned, the Legal Cell and to the Department of Law. The fact of such deposit shall be entered by the Land Acquisition Officer in the register referred to in sub-rule (1) Instances have come to the notice of the Government where deposits have been made more than once. The Law Officer shall maintain separate file for each case and shall record in his file about each deposit. He shall maintain copies of all documents, petitions and papers filed into the court by him and the other side, and the Land Acquisition Officer shall give him all necessary assistance in the matter] [Deemed to have been substituted w.e.f. 1.1.1998 by notification No. LAW 266 LAM 96, Dated: 23.2.1998].
