Section 16(9) in Karnataka Conduct of Government Litigation Rules, 1985
(9)In cases where orders have been issued to prefer an appeal, the Law Officer concerned shall prepare and file appropriate memorandum of appeal urging all available pleas. It shall be the duty of the Law Officer to move the Appellate Court for an order staying the operation of the judgment and award of the lower court even if there is no direction to do so, from [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]. In cases where execution of the award is sought, before the Government could obtain an order of stay from the Appellate Court, it shall be the duty and responsibility of the Land Acquisition Officer to approach the concerned Law Officer to move the trial court for an order of stay to enable the Government to prefer an appeal and obtain suitable orders of stay from the Appellate Court.
