Section 18(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)Where a decree or order is in favour of the Government, the Litigation conducting officer or the officer concerned shall, as soon as possible, obtain through the Law Officer concerned a certified copy of the decree or order and, in the absence of any special instructions to the contrary, proceed as follows:-(a)If the person from whom the amount is due is known to the Litigation Conducting Officer, he shall endeavour to recover immediately the amount due from him out of Court.(b)If there is reason to believe that the amount due cannot be so recovered, efforts shall be made to ascertain the particulars of the property (movable or immovable, including securities, amounts held in court deposit, decrees obtained by judgment debtor etc.) belonging to the judgment debtor against which the decree can be enforced. Application for attachment and sale of such property shall be made without loss of time. If any property has already been attached before judgment, application for sale of such property shall be made.(c)Where a decree or order of a court is varied or reversed in any appeal, revision or other proceedings, an application for restitution under sec.144 of the Code of Civil Procedure or under any other similar provision of law shall be filed. The Litigation Conducting Officer shall furnish all particulars and give necessary assistance to the Law Officer in filing the petition and conduct of the case.
