Introduction For centuries, ingenious men have been enthralled by outer space and the notion of space travel. Saniel Defoe, Edgar Allen Poe, Jules Vernes being some of the many writers on cosmic expeditions. World War II saw the development of the V-2 rocket by the Germans. The cold war period was marked by, both the Soviet Union and the United States undertaking rocket development programs. As a result, some legal scholars got interested in legal problems that arose as a direct consequence of the same. For example, when rockets were fired at higher altitudes above the Earth, the question of delimitation of State’s sovereignty above land gained much significance.1 October 4th, 1957 witnessed the launch of Sputnik 1, the first satellite to orbit the Earth. Since then, there has been a feverish development in law making regarding the material and institutional framework of international space law. All this led ....