Section 24(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)If references under Section 18 of the Land Acquisition Act are received from the Land Acquisition Officers, the Court, before registering the references and assigning numbers to the cases, shall write to the L.A.Os, from whom the references have emanated to confirm that such references have emanated from their offices.Where the Court receives references which are considerable in number and the sending of letters requiring confirmation in individual cases might become cumbersome, the court might seek the confirmation listing up references received in the course of a particular month and requiring confirmation in that behalf from the L.A.O. concerned.
