Section 17 in The High Court of Karnataka Rules, 1959
17.
(1)Costs of the Writ Petitions shall be in the discretion of the Court. When costs are awarded to any party such costs may include court fees paid on the petition or other documents filed with the petition, costs of making copies of papers either for use of Court or for service on other parties and Advocate's fees. Advocate's fee when allowed, shall be such as may be fixed by Court.(2)If costs awarded are not paid, the party entitled to receive the same may apply to the Court whereupon the Court, may transmit the order in the Writ Petition to any subordinate Court for execution, and such subordinate Court shall proceed to execute the same in the manner prescribed for execution of decrees of that Court.
