Section 19(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)Where a decree is passed against the Government either for payment of money or for other reliefs and where decision has been taken by the Government, not to prefer an appeal, review or revision it shall be the duty of the concerned Litigation Conducting Officer and the Department to take necessary steps to get necessary amount sanctioned for the purpose and to satisfy the decree without any delay. No scope should be given to the decree holder to execute the decree and attach the properties of the Government and embarrass the Government.Explanatory Note. - It is generally found that execution of decrees for recovery of money is taken by attaching the movables in the office of the Deputy Commissioner, the Head of the Department, of the office or the Chief Secretary. Normally these officers would not be aware of the filing of such an execution petition. Therefore, the Litigation Conducting Officer or the Law Officer shall as soon as he comes to know of the passing of a decree and again about the filing of an execution petition, inform the Deputy Commissioner, the Head of the Department or the Chief Secretary and other officer, if any, from whom the amount is sought to be realised about such petition so that they could make necessary arrangements, well in time for compliance with the execution petition or file objections, if any for the execution of the decree. In the meantime they should move the court and seek for extension of time for satisfying the decree. They should do so even if there is no direction from [the Law Department or the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] or the Administrative Secretariat.
