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State of Karnataka - Section

Section 24 in Karnataka Conduct of Government Litigation Rules, 1985

24. Power to issue directions.

- The Department of Law and Parliamentary Affairs may from time to time issue general or special instructions in the matter of conduct of litigation on behalf of the Government or its officers acting in their official capacity and such directions shall have effect as if they are part of these rules.Form-I(See Rule - 18(9))
Sl. No. Name of the court which passed the decree No. and year of suit or appeal or application Date of decree Date on which the period of limitation expires judgment decbtor----------- Name and address Amount due to Govt.
1 2 3 4 5 6 7
Steps taken for recover Nature of steps takenwith date Recoveries effected with date Date of credit to Treasury Remarks
8 9 10 11
Form-II(See Rule-21)Name of the District/AdditionalGovt. Pleader:---------------------Place: -------------------------------
Sl. No. O.S./Appeal/ LAC/Misc., No. Date of institution Name of the Parties Name of the Court Nature of the claim Result & date of judgment & decree Date on which copies, judgment & decreeobtained from the court Date on which proposal for appeal or otherwise issent to the Director of the Prosecutions & Govt. Litigationor Govt. Appeal number if appeal is preferred Remarks
Plaintiff/ Appellant/ Claimant/ petitioner Defendant/ Respondent1
1 2 3 4 5 6 7 8 9 10 11 12
Form-IIIQuarterly Return(See rule-21(2))
Sl. No. Case No. Authorisation No. and Law No. Name of the parties Nature relief sought Present stage of case. Stage at which the case when previous return wassent. Whether any interim orders are passed against theState and still pending if so why? Remarks including difficulties experienced inmaking further progress in the case.
1 2 3 4 5 6 7 8 9
Annexure-INo.HV(Misc)38/84High Court of Karnataka,Bangalore,Dated: 27th Septr. 1984CircularSerious complaints are received in the High Court reflecting on the sanctity of the process of Courts dealing with land acquisition cases. In order to eliminate possibility of abuse of the process of court, the High Court feels it necessary to issue general instructions for the guidance of the Subordinate Courts dealing with the land acquisition references. Therefore, the courts dealing with the Land Acquisition Cases should follow strictly the following procedure in relation to Land Acquisition References.
(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.
(2)If references by L.A.Os. purport to be in response to directions of the Court under Section 18(3)(b) of the L.A.Act, the Court's Office shall, before registering the cases, verify and put up the earlier miscellaneous proceedings in which orders of the Court under Section 18(3)(b) are made. Without such a cross-check and verification, no reference made by the L.A.O. in such cases shall be registered.
(3)In regard to the cases which are already registered and are pending, the court shall scrupulously check whether the cases are based on and supported by genuine references from the L.A.Os. concerned. Particular attention shall be bestowed in cases where there is, manifestly, a considerable time lag between the date of forwarding of the references.ToAll the District & Sessions Judges in the State for information with a request to forward the copies of the same to the Civil Judges under their control.Annexure-IIGovernment of KarnatakaNo. LAW 117 LAG 85Karnataka Government Secretariat,Vidhana Soudha,Bangalore, dated 11th October 1985.CircularSub: Settlement of Bills of the Law Officers.It has been brought to the notice of Government that some Law Officers are urging, that it is not necessary to insist production of certified copy of judgment while claiming the remuneration on the ground that the Deputy Registrar, High Court will have certified the appearance of Law Officer who has appeared in the case for which the remuneration is claimed.