- (1.) Leave granted.
(2.) Appellants are before us being aggrieved by and dis-satisfied with an order dated 18.1.2008 passed by a Division Bench of the High Court of judicature at Bombay dismissing the writ petition filed by the appellants herein on the ground that it was not a fit case to exercise the Court s extraordinary jurisdiction.
(3.) The basic fact of the matter is not in dispute.;