- (1.) THIS writ petition was heard alongwith CWP No.2046 of 2004, which has been disposed of by a separate order passed today. In the present case also, the question involved is the same except that the relevant period is from 1.4.1989 to 21.10.1999. The Commission has held applicability of surcharge as per provisions of Finance Act 1999. For the reasons mentioned in the judgment rendered today in CWP No.2046 of 2004 (Lalit Hosiery and others v. Union of India and others), this writ petition is also dismissed.;