Das, J. - (1.) I shall deal with the two applications separately.
(2.) The first one is an application for amendment of the decree passed in the above appeal. The amendment prayed for is for substitution of "State of West Bengal" for "Province of Bengal."
(3.) The appellant petitioner was the plaintiff in a suit for declaration that the assessment of revenue upon the disputed land was ultra vires and for an injunction restraining the respondent 1, opposite party no. 1, from realising the assessed revenue and for other incidental reliefs.;