Section 16(4) in Karnataka Conduct of Government Litigation Rules, 1985
(4)The Law Officer shall apply for two certified copies of the decree, judgment and the award immediately after pronouncement of the judgment irrespective of whether the order is for or against the Government and shall also inform the Land Acquisition Officer, the Revenue Commissioner and [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] about the enhancement of the compensation if any, ordered by the court. The Revenue Commissioner shall take immediate necessary steps to get additional allotments made to meet the additional expenditure relatable to enhancement of the compensation. After receiving the certified copies of the judgment, decree and award, one copy of the judgment and decree shall be sent by the Law Officer to the Land Acquisition Officer and the other copy along with the copy of the award to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] along with his opinion about the feasibility of filing of an appeal and a copy of such opinion shall be sent to the Land Acquisition Officer and the Revenue Commissioner. The opinion shall indicate the actual enhanced compensation granted by the court. The Revenue commissioner shall within the time allowed by the Court get necessary amount sanctioned to pay the additional compensation awarded by the court.
