EKUSHEY TELEVISION Vs. DR. CHOWDHURY MAHMOOD HASAN

JUDGEMENT

(1.) These review petitions are directed against the judgment and order dated 2-7-2002 passed by this court in Petition for Leave to Appeal Nos. 504, 510, 516, 517 and 636 of 2002 dismissing them.

(2.) The facts of the case and materials relating thereto are already discussed in the judgment delivered by this court. But the relevant facts are to be briefly stated for a proper appreciation of the grounds urged by the petitioners for review of the judgment.

(3.) In 1998, Ministry of Information invited tenders, by publishing a notice dated 6-5-1998, from local and foreign firms individually or under joint venture to install and operate a television channel under private ownership. The tenders of seventeen enterprises who participated were opened on 25-6-1998.