Section 16(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)The Land Acquisition Officer shall give necessary instructions to the Law Officer along with the file relating to acquisition of the land and all other necessary documentary and oral evidence to support the award passed by him. Documents such as extract of Record of Rights, pahani, Kanushumari register, average yield notification or any other documents prepared under the Karnataka Land Revenue Act, 1964 or any other law, rule or order showing the nature of the soil, the source of irrigation to the land and other material relevant for determining the value of the land shall be made available. In addition, copies of sale deeds of similarly situated lands in the neighbourhood sold in the recent past, prevailing price of commodities grown in such land as on the date of preliminary notification, as mentioned in the APMC records or other records shall also be made available. If reliance is placed on sale deeds of similarly situated lands in the neighbourhood, the Law Officer shall lead evidence to establish the similarity and proximity of the land and the like. If the PWD Officers have valued the buildings in the land, the Law Officer shall examine the P.W.D. Officer who has valued the buildings. It shall be the duty of the Land Acquisition Officer to assist the Law Officer in the conduct of the case and to get the PW.D. Officers and other officers and other witnesses for examination in the court. The Land Acquisition Officer shall regularly watch the progress of the case in the court and give all necessary assistance to the Law Officer. The Land Acquisition Officer shall show the file in which award has been made to the Law Officer and it shall be the duty of the Law Officer to study the file and produce copies of the record of rights and other documents referred to above in the above said file before the court and get them marked in the case. The Law Officer shall adduce necessary oral and documentary evidence to bring on record as material which are in that file and which are relevant for supporting the award made by the Land Acquisition officer and to find out the correct value of the land acquired.
