Section 23(1) in Conduct of the Government Litigation, Rules, 2000
(1)As soon as the Writ Petition is decided, the Government Advocate concerned in the High Court shall communicate the nature of the decision to the administrative department concerned and the Government officer concerned with a copy to the Legal Remembrancer or the Joint Legal Remembrancer, Law Department, giving in important cases a brief statement of the grounds on which the decision is based.
