Section 17(1) in The High Court of Karnataka Rules, 1959
(1)Costs of the Writ Petitions shall be in the discretion of the Court. When costs are awarded to any party such costs may include court fees paid on the petition or other documents filed with the petition, costs of making copies of papers either for use of Court or for service on other parties and Advocate's fees. Advocate's fee when allowed, shall be such as may be fixed by Court.
