Section 6(7) in Karnataka Conduct of Government Litigation Rules, 1985
(7)On receipt of the certified copy of the judgment and decree or order alongwith the opinion of the Law Officer, [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall examine the case with reference to relevant case laws and other aspects and take a considered decision about the feasibility of agitating the matter in appeal, revision or review. In all cases where the judgment has the effect of affecting the title of the Government to any immovable property an appeal shall invariably be filed. If it is decided to so agitate the matter necessary orders authorising the filing of an appeal, review or revision shall be issued and a copy of the order shall be sent to the concerned Law Officer and the Litigation Conducting Officer along with a note indicating the pleas to be taken in the appeal, review or revision and the case laws, if any, in support thereof, copies of the order shall also be sent to the Head of the Department and Administrative Secretariat concerned. This order shall also indicate whether any application for stay or for any other interim relief should be filed, if so, the grounds to be urged in such application.Note. - 1. In respect of a case before a Court of Munsiff, the Director of Prosecutions and Government Litigation [or in his absence from headquarters, the Joint Director of Prosecution and Government Litigation (Administration)] [Inserted by notification No. LAW 172 LAM 99, Dated: 30.9.1999] may examine the case as indicated above and issue necessary orders authorising filing of the appeal, revision or review. A copy of such order together with the entire records of the case shall be sent to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] which may examine the case further and decide whether any other pleas should be taken in appeal and if it is so decided, necessary orders shall be issued.
