M.C. MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) SATELLITE MAPPING TO DETECT ENCROACHMENTS OF LANDS

(2.) On analysis of the matter, we find that in order to detect encroachment of land, a preliminary requirement was conducting satellite mapping of lands and Digitization of Cadastral Maps which apparently has already been completed in the Union Territory of Delhi under Digital India Lands Records Modernization Programme (DILRMP).

(3.) The next requirement is to obtain High Resolution Satellite Imagery of the area from Indian Remote Sensing Agency (IRSA) or other external sources such as Google. The alternative apparently is that the aerial photographs by engaging services of drone fitted with high precision cameras as the aerial photography through high resolution drones are purported to be superior to that which are readily available through Satellite Imagery pictures.