(1.) The petitioners have prayed for quashing the order of the Commissioner, Santhal Pargana at Dumka dated 2-5-1994 and the order of the Charge Officer No. II at Dumka dated 2-6-1992 as well as the recommendation of the Assistant Settlement Officer, Dumka dated 7-9-1987 in Misc. Petition No. 330 of 1987. It is further prayed that it may be declared that the petitioners are the rightful legal heir and successor of Late Lakhan Marandi being ghar-jamai.
(2.) At the time of attestation, the contention of the petitioners was that their name should be recorded exclusively as petitioner No. 2 was married with petitioner No. 1 in the form of ghar-jamai of the recorded tenant, whereas the contention of respondent No., 5 was that the marriage between the petitioners was not in the form of ghar-jarnai and, therefore, names of all the daughters of the recorded tenant should be recorded. In the said proceedings, inspection was done in which witnesses were examined and the parties were heard.
(3.) The petitioners' case was that the marriage was in the form of Ghar-Jamai which will be clear from the certificate issued by the Church in which under the name of petitioner No. 2, Ghar-Jamai was written.