Section 12(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)Whenever the High Court directs a Law Officer to take notice of any writ petition, the Law Officer concerned shall obtain copies of the writ petition and its enclosures meant for the Respondents and the Government from the High Court and immediately forward copy of the writ petition along with its enclosures and a covering letter to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and a copy of the covering letter to the concerned Administrative Secretariat.
