Section 12(4) in Karnataka Conduct of Government Litigation Rules, 1985
(4)Where any interim relief has been granted against the interest of the State by the Court, and the Administrative Department desires that such order should be got vacated immediately, then, it shall intimate [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] about the same while sending copies of the writ petition and enclosures. In such case and in cases where the High Court has directed the Law Officer to take notice of the writ petition or any application for interim order or both, the Administrative Department shall ensure that necessary para-wise remarks and a brief note on the history of the case and other relevant materials, are forwarded to the Law Officer at the earliest for taking necessary steps in the matter.
