Sudhir Chandra Verma, J. - (1.) THE present petition is directed against the order of the Prescribed Authority rejecting the application of the petitioner for a direction that the respondent No. 2 Smt. Nohra Devi should give her specimen signature for examination by expert to prove that she has put her thumb impression on the restoration application and has sworn the affidavit filed in support thereof. The aforesaid application was rejected on the ground that Nohra Devi herself appeared before the court and acknowledged the filing of the restoration application as also the affidavit filed in support thereof. Apart from this there is strong presumption in favour of the authenticity of the documents inasmuch as the thumb impression has been verified after identifying the deponent, who had affixed the thumb impression on the affidavit, by the Oath Commissioner. The lady herself has certified that she has filed the application. On the other hand, there is nothing on the record to indicate that the thumb impression affixed on the application and the affidavit are not of respondent No. 2 Smt. Nohra Devi. For the aforesaid reasons, the findings and the conclusion arrived at by the learned Prescribed Authority do not suffer from any illegality or infirmity.
(2.) THE petition is devoid of merit and is accordingly dismissed. However, it will be open to the petitioner to raise such objections on the merits of the restoration application as also the maintainability of the same. There shall be no order as to costs. The interim order dated 7 -2 -1990 is discharged.;