- (1.) Since the similar matters pending in this court have already been disposed of and the Constitutional validity of the Sick Textile Under takings (Nationalisation) Act, 1974 has been upheld, the prayer for transfer of the writ petitions is rejected. As the law has been laid down by this Court, the High Court will hear the matters and dispose of the same in accordance with the decision of this Court. Transfer petitions are disposed of accordingly.;