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The Rationale Behind The Ethiopia Quest For Red Sea Access

Authored By: Mussie Baye Dagnew

Addis Ababa City Justice Bureau

Introduction  

After Eritrea was granted its independence, Ethiopia lost something of enormous importance to  its well-being: access to the sea. As a result, it finds itself in a unique geopolitical position as a  landlocked nation in the Horn of Africa.  

The relationship between Eritrea and Ethiopia has historically been adversarial. Since Eritrea’s  independence, this relationship has been primarily political. However, the 1998 Eritrean– Ethiopian War marked a significant turning point, leading to an increasingly hostile dynamic  between the two nations. 

From 2000 to 2018, both countries remained in a state of hostility without a formal peace  agreement. Diplomatic ties were severed, border crossings were closed, and telephone and postal  connections were interrupted. Disagreements following the war resulted in a stalemate  punctuated by periods of heightened tension and renewed threats of war. 

In 2018, following the selection of Abiy Ahmed as Prime Minister of Ethiopia, he addressed the  issue of access to the Red Sea on October 23, 2023, during a meeting of the House of Peoples’  Representatives. He stated that access to the port is an existential matter for Ethiopia and  emphasized that Ethiopians should begin discussing the Red Sea 

In response to this speech, the Eritrean government and elite expressed their concerns, arguing  that his comments are against international law and constitute an affront to Eritrea’s  independence, sovereignty, and territorial integrity, as well as that of other littoral countries in  the region. 

This article aims to address the political tensions between Ethiopia and Eritrea regarding Red  Sea access and to clearly articulate the legitimate reasons behind Ethiopia’s quest for access to  the Red Sea, starting with an analysis of the legality of the Prime Minister’s speech and raising  strong legal and other arguments that support Ethiopia’s claim for access to the Red Sea.

Legality of the prime minister speech  

It is essential to highlight Prime Minister Abiy Ahmed’s assertion that Ethiopia’s access to the  Red Sea is an “inalienable right,” rooted in the historical, geographic, human, and economic  interconnectedness of the entire region.1 

What stands out in the Prime Minister’s statement is his emphasis on the importance of seeking  peaceful means of resolving disputes before they arise. This approach aligns with the principles  enshrined in both the United Nations Charter and the United Nations Convention on the Law of  the Sea (UNCLOS),2 which advocate for negotiation and dialogue as primary methods for  conflict resolution. 

According to the UN Charter, parties to any dispute that may jeopardize international peace and  security must first pursue solutions through negotiation, inquiry, mediation, or other peaceful  means of their choosing. The charter highlights the obligation of states to settle disputes  regarding the interpretation or application of international conventions peacefully3. Similarly, it  reinforces the need for states to explore various peaceful methods for dispute resolution. 

Prime Minister Abiy Ahmed demonstrates a commitment to these principles, signaling Ethiopia’s  intention to address its maritime aspirations without resorting to conflict. This proactive stance  not only reflects Ethiopia’s diplomatic intentions but also aims to alleviate potential tensions with  Eritrea and other neighboring countries. The Prime Minister’s call for constructive engagement  suggests a desire to foster regional stability and cooperation—crucial elements given the  historical complexities in the Horn of Africa. 

In summary, Abiy Ahmed’s statement can be interpreted as a strategic initiative aimed at  establishing a framework for dialogue concerning Ethiopia’s access to the Red Sea. By invoking  international legal principles and emphasizing peaceful means of dispute resolution, he positions  Ethiopia as a nation eager to engage constructively with its neighbors while advocating for its  legitimate rights. This diplomatic approach is vital for navigating the intricate relationships  within the region and promoting lasting peace and stability. 

Rationales of Ethiopia Quest for Red Sea Access 

Legal ground  

Ethiopia is a landlocked country, meaning it has no coastline and lacks direct access to the sea.4.  Due to this, there are so many grounds that make Ethiopia rights to direct access to the sea  legitimate. These legal grounds are ;  

Land locked country’s right to access to the sea is well proclaimed under the well-known  international convention on the law of the sea that is united nation convention on the law of the  sea (UNCLOS), since Ethiopia is a land locked country on the basis of this convention it has the  rights to direct access to the sea is legitimate.5It is clear that getting direct access to the sea helps  to solve various socio-economic, cultural as well as any other problems and to accelerate the  political socio economic integration in the world. Or in other words it helps to realize in  achieving socio-economic, cultural as well as some many valuable things which are necessary  for the country and nationals of Ethiopian since they are stipulated under the UN charter6and the  constitutive acts of Au7and UNCLOS8. Therefore, Ethiopia has legitimate right to direct access  to red sea based on above conventions. 

Comprehensive peace agreement  

Ethiopia and Eritrea agrees at Jeddah on Peace, Friendship and Comprehensive Cooperation, in  this agreement both country agrees to promote comprehensive cooperation in the political,  security, defense, economic, trade, investment, cultural and social fields on the basis of  complementarity and synergy.9 based on this agreement Eritrea has obliged to cooperate with  Ethiopia to promote its trade and economy, one of the main mechanism to cooperate with  Ethiopia is by answering the quest of red sea access, in addition the two country’s leaders signed a joint declaration to formally ending the border conflict 10, to restore diplomatic relation  and to open their borders to each other for persons , good and services.11 

Customary international law 

An important principle of Customary international law12 and the principle of pacta sunt servanda which mandated that state parties to a treaty should obey the treaty what they have agreed and  signed. Pursuant to this principle Ethiopia has legitimate right to get direct access to the red sea  because both countries are parties to the UNCLOS which consists Land-locked states have right  to access to and from the sea and thus every coastal state has the duty to respect what they had  agreed in the convention,13.  

The most important general principle, underpinning many international legal rules, is that of  good faith. This principle is also enshrined in the United Nations Charters.14 Since Eritrea is a  coastal country it has to respect the provision of the convention. 

Historical Roots  

Pre-colonial Era Ethiopia’s historical links to the Red Sea date back to ancient times. The  Aksumite Kingdom, which thrived in the region around the 1st century CE, had a bustling  maritime trade centered on the ports of Adulis and Massawa. These ancient trading routes  connected Ethiopia to the Red Sea and beyond, underlining the historical importance of the  region to Ethiopian civilization.15 

However ,the situation changed dramatically in 1993 when Eritrea became independent.  Although Ethiopia temporarily maintained access to Eritrean ports through transitional arrangements,16the 1998–2000 border war between Ethiopia and Eritrea severed these ties  completely. Eritrea’s secession meant that Ethiopia lost access to the Red Sea ports of Massawa  and Assab, which had been crucial for its import and export activities. This event marked a  turning point in Ethiopia’s geopolitical landscape and prompted renewed efforts to secure Red  Sea access Since then, Ethiopia has depended almost entirely on the Port of Djibouti, which now  handles over 90% of its maritime trade .17 

Historically Ethiopia had been used the red sea for a long period of time providing  uninterrupted sea outlet and access for countless generations until the disruption occurred this  shows us access to red sea was yesterday’s history for Ethiopia so due to this historical context  access to red sea is deserved for Ethiopia. 

Cultural tie  

Despite political tensions, Ethiopia and Eritrea have close cultural and historical ties. Both  nations share the heritage of the ancient Aksum Empire, which introduced Christianity as the  state religion in the 4th century. The Ethiopian Orthodox and Eritrean Orthodox Tewahedo  churches trace their roots back to this common heritage. There are also close linguistic and ethnic  ties: the Tigrinya ethnic group, which dominates Eritrea, is closely related to the Tigray in  Ethiopia, and the Tigrinya language is spoken on both sides of the border.  

Overall, the social structures of both countries show many similarities (for example in music,  dance, and cuisine). 18 

Geographical position  

Geographical position of Ethiopia is found in short distance or in proximity to the southern part  of the red sea that is around 75 kilometers far only 19but at this time Ethiopian’s have no control  over the availability, suitability, or operating efficiency of the transportation system and port  facilities outside their boarders upon which they depend for their foreign trade. Thus, to leave out  from this situation their right to access to the sea is legitimate and significant for Ethiopia. 

Economic necessity  

According to economic necessity theory20, it would be no exaggeration to say that the survival  and prosperity of land-locked states rely on their freedom to communicate and to trade.21 Oceans  and seas have always provided the most economical means of transporting goods among word  market and as economic wellbeing of states become increasingly dependent on international  trade and commerce.22So, the safeguarding of the interests of land-locked states becomes a  significant and legitimate in the law of the sea23. Even if Ethiopia is using the ports of Djibouti  ,24 for the import and exportation of goods however Ethiopia obliged to pay billions of dollar  for port fee in a year25 that is very expensive and poor in terms of maritime facilities due to lack  of direct access to the sea and in addition Ethiopia has not ability to pay this amount of money  because Ethiopia incurs substantial economic loss totaling billion of dollar26by the conflict in  northern Ethiopia and also losses the labor27 force during a war, the northern conflict is not the  one that leads economical losses but also Ethiopia has been suffering the damage of conflict on  the other side of northern Ethiopia in Amhara region even if it is not official proclaimed like  tigray war it leads to substantial economical loss and Ethiopians have been losing labour forces  in this area at the same time there are also conflicts on central part of Ethiopia. In such a case  ethiopia continues to grapple with the significant economic burden resulting from its lack of  direct access to the sea. Ethiopia’s pursuit of sovereign maritime access is neither transient nor  negotiable—it is rooted in the demands of national security, economic viability, and regional stability28 In addition Ethiopia had been used and wants to use ports solely for economic  purpose so this doesn’t threat or harm Eritrean sovereignty. 

GDP Growth and Development Ethiopia’s pursuit of Red Sea access is intricately linked to its  economic growth and development ambitions. With a rapidly growing population, projected to  reach 136,494,406 29, Ethiopia faces the challenge of sustaining economic progress and  providing for its citizens. Access to the Red Sea would open up significant trade opportunities,  reduce the costs associated with landlocked trade routes, 30and it is the issue of existence and  also we don’t have to forget that red sea is the common heritage of man kind 31 

Beyond to maximize the economic development joint utilization of the Red sea could promote  peace, unity, and prosperity in the Horn of Africa. This regional stability is crucial, given the  historical conflicts and tensions in the region32

The right to development  

The last but not the least ground is with regard to human right perspectives as enshrined in the  charter of united nation one of the purposes of united nation is to promote and encouraging  respect for human right for fundamental freedom for all without distinction33

Like any other world the people of Ethiopian have the right to a standard of living adequate for  the health and well-being of himself and of his family, including but not limited to food,  clothing, housing and medical care,34 for the realization of this right it requires accessibility of  goods and services in due time and with an appropriate price so the way forward this is getting  Ethiopia the right to direct access to the sea. 

Conclusion  

Ethiopia’s quest for access to the Red Sea is deeply rooted in historical, cultural, geographical,  economic, and legal foundations. Historically, Ethiopia has maintained strong connections to the  Red Sea through ancient civilizations such as the Aksumite Kingdom, which relied heavily on  maritime trade. Culturally, the shared heritage, language, and religion between Ethiopia and  Eritrea further reinforce the natural bonds between the two nations. 

From a legal perspective, Ethiopia’s position aligns with international law, particularly the  United Nations Convention on the Law of the Sea (UNCLOS), which recognizes the rights of  landlocked countries to access and utilize the sea for trade and development. Ethiopia’s  approach—emphasizing dialogue and negotiation—demonstrates its commitment to resolving  this issue through peaceful means, in accordance with the principles of the UN Charter and the  African Union Constitutive Act. 

Economically, direct access to the sea is not merely a strategic advantage but an existential  necessity for Ethiopia. Dependence on foreign ports, such as Djibouti, imposes a substantial  financial burden and limits Ethiopia’s ability to achieve sustainable economic growth. Therefore,  Ethiopia’s pursuit of Red Sea access is driven by the imperatives of national security, economic  viability, and regional stability—not by expansionist motives. 

In summary, Ethiopia’s demand for maritime access is legitimate, lawful, and essential for  ensuring its right to development, fostering regional peace, and promoting mutual prosperity in  the Horn of Africa.

Recommendations 

since the prime minister of Ethiopia stated that Ethiopia is ready for open discussion  Eritrea should also follow this approach and engage in open, constructive, and sustained  dialogue under the framework of international law, prioritizing diplomatic solutions over  confrontation. 

Due to the political tension between the two country’s government the relation of the  people of Ethiopia and Eritrea had been not smooth in order to restore its relation both  country should Promote cultural exchange, people-to-people diplomacy, and academic  cooperation to rebuild trust and reinforce historical ties between Ethiopia and Eritrea. 

Finally, if the discussion does not resolve the issue of the Red Sea, Ethiopia should  continue to assert its rights under UNCLOS and other relevant international instruments  through diplomatic channels, regional organizations, and international forums.

Reference(S): 

Laws  

Charter of the united nation, Jun, 26, 1945. 

Universal declaration of human right, Dec 10, 1945 

United nation convention on the law of the sea (UNCLOS), Nov,14,1994. Constitutive act of the African union, Jul, 11, 2000. 

The Jeddah Peace Agreement Between Eritrea And Ethiopia, Sep,16, 2018. Convention on transit trade of landlocked state Jul 8 1965. 

United nations conference on trade and development (UNCTAD) Dec 21, 1967

Books  

Kishor Uprety, Landlocked States and Access to the Sea: An Evolutionary Study of a Contested Right, 12 PENN ST. INTL L. REV. 401 (1994). 

L.Caflisch, Land-locked States and their access to and from the Sea, 74, (49 British Year  Book of International Law, 1978). 

Yoshifumi Tanaka, The International Law of the Sea, 404 (Cambridge University Press,  2015). 

Journals and article  

Adedeji,an appraisal of the right to access to the sea accorded to landlocked states  under the 1982 third united nations convention on the law of the sea (UNCLOS II),  Jimma University Journal of Law, 1(1), pg.no. 136 (2007. 

Seble Getachew (ms), Ethiopia’s Sea Access Strategy: From Geopolitical Challenge to Economic  Necessity, Oct ,2 2025 , pg.no.2 . 

Case  

Right of access of land locked states to and from the sea, 2017, page 23, (per Gobinda  Khanal) , (2017) ,(Nepal). 

Official website 

wikipedia, the relation of Ethiopia and Eritrea, (Sep 4, 2025, at 03:02 UTC), Eritrea– Ethiopia relations – Wikipedia 

Wikipedia, 2018 eritrea ethiopia summit(Jul 9,208 ), 2018 Eritrea–Ethiopia summit – Wikipedia

Google map,distance from Bure to Assab, Oct 24,2025, https://maps.app.goo.gl/URzRfBQ38EwB925RA.  

Wikipedia, casualties of the Tigray war, (Jun 11, 2025,at 02:35 UTC), Casualties of the  Tigray war – Wikipedia

Nations geo, Ethiopia population,( Oct 23, 2025, at 08:27 UTC), Ethiopia population,  October 2025 

News report  

Abdi Qani Badar, How Abiy’s Red Sea speech aims to reshape the Horn of Africa, K  ormeeraha magazine, Nov 3, 2023

Paulos santos , Ethiopia’s Pursuit of Red Sea Access: A Complex Geopolitical Challenge 

Staff writer, Ethiopia excessive port fees reach 1.6 billion annually, promting calls for  sea access, Oct 2, 2023.at pg.no.1.  

Ethio negari, Ethiopia lost 28 billion due to war in the north, May 21, 2023, at pg.no.1. Nolawi M.Engdayehu,reshaping the red sea : centering Ethiopia in regional security,  horn review, May 26, 2025, pg.no. 1. 

Deutsche welle , ethiopia, Eritrea officially end war,Jul 9 2018. 

1 Abdi Qani Badar, How Abiy’s Red Sea speech aims to reshape the Horn of Africa, K ormeeraha magazine, Nov 3, 2023

2charter of the united nation, Jun, 26, 1945, chapter VI, pacific settlement of dispute Article 33 (1).  United nation convention on the law of the sea, Nov,14,1994, part XV, settlements of dispute, Article 279.

3charter of the united nation, Jun, 26, 1945, chapter I ,article 2, paragraph 3.

4 United nation convention on the law of the sea, Nov,14,1994, part X, right of land locked states to and from the  sea and freedom of transit, article 124(1)(a). 

5Ibid, Art 125. 

6 charter of the united nation, Jun, 26, 1945, chapter I, purpose and principles, Article 1.

7 Constitutive act of the African union, Jul, 11, 2000,objectives, Article 3. 

8 United nation convention on the law of the sea, Nov,14,1994, preamble, explicitly refers to ‘the interests and  needs of mankind as a whole and, in particular, the special interests and needs of developing countries, where  coastal or land-locked. 

9The Jeddah Peace Agreement Between Eritrea And Ethiopia, Sep,16, 2018, article 2.

10Deutsche welle , ethiopia, Eritrea officially end war,Jul 9 2018.  

11 Wikipedia, 2018 eritrea ethiopia summit(Jul 9,208 ), 2018 Eritrea–Ethiopia summit – Wikipedia.

12 Kishor Uprety, Landlocked States and Access to the Sea: An Evolutionary Study of a Contested Right, 12 PENN ST. INTL L. REV. 401 (1994). 

13 Right of access of land locked states to and from the sea, 2017, page 23, (per Gobinda Khanal) , (2017) ,(Nepal).

14 charter of the united nation, Jun, 26, 1945, chapter I, purpose and principles Articles 2(2) of UN charter ‘all  Members, in order to ensure to all of them the rights and benefits resulting from membership, shall fulfill good faith  the obligations assumed by them in accordance with the present Charter’.  nation convention on the law of the sea, Nov,14,1994, part VXI , general provision , Article 300. and general  Assembly resolution 2625 (XXV), 1970. 

15 Paulos santos , Ethiopia’s Pursuit of Red Sea Access: A Complex Geopolitical Challenge , Horn daily east African news  Oct 14, 2023. 

16 Agreement of friendship and co operation between the transitional government of Ethiopia and the government of  the state of Eritrea, article 4,( the two parties agrees to cooperate in the field of trade and commerce that shall  gradually eliminate all trade barriers between them and will work to harmonize their customs policies. The two  parties further agree that the port of Assab and Massawa are free ports for ethiopi, Jul 30, 1993 .

17 Seble Getachew (ms), Ethiopia’s Sea Access Strategy: From Geopolitical Challenge to Economic Necessity, Oct,2 2025 , pg.no.2 

18 Wikipedia, the relation of Ethiopia and Eritrea, (Sep 4, 2025, at 03:02 UTC), Eritrea–Ethiopia relations – Wikipedia 

19 Google map,distance from Bure to Assab, Oct 24,2025, https://maps.app.goo.gl/URzRfBQ38EwB925RA

20Adedeji,an appraisal of the right to access to the sea accorded to landlocked states under the 1982 third united  nations convention on the law of the sea (UNCLOS II), Jimma University Journal of Law, 1(1), pg.no. 136 (2007.

21 L.Caflisch, Land-locked States and their access to and from the Sea, 74, (49 British Year Book of International  Law, 1978).  

22 1965 convention on transit trade of landlocked state,Jul 8,1965, principle I to VII, Note that this was succinctly  expressed in the in this convention and also incorporated in the principle of united nations conference on trade and  development (UNCTAD) Dec 21, 1967. 

23 Yoshifumi Tanaka, The International Law of the Sea, 404 (Cambridge University Press, 2015).

24 Staff writer, Ethiopia excessive port fees reach 1.6 billion annually, promting calls for sea access,Oct 2, 2023. At  pg.no.1.  

25 Staff writer, Ethiopia excessive port fees reach 1.6 billion annually, promting calls for sea access, Oct 2, 2023.at  pg.no.1.  

26 Ethio negari, Ethiopia lost 28 billion due to war in the north, May 21, 2023, at pg.no.1.  

27 Wikipedia, casualties of the Tigray war, (Jun 11, 2025,at 02:35 UTC), Casualties of the Tigray war – Wikipedia.

28 Nolawi M.Engdayehu,reshaping the red sea : centering Ethiopia in regional security, horn review, May 26, 2025,  pg.no. 1. 

29 Nations geo, Ethiopia population,( Oct 23, 2025, at 08:27 UTC), Ethiopia population, October 2025

30 Paulos santos , Ethiopia’s Pursuit of Red Sea Access: A Complex Geopolitical Challenge , Horn daily east African news  Oct 14, 2023. 

31 United nation convention on the law of the sea, Nov,14,1994, part XI,section 2, principles governing the area  article 136. 

32Paulos santos , Ethiopia’s Pursuit of Red Sea Access: A Complex Geopolitical Challenge , Horn daily east African news  Oct 14, 2023. 

33charter of the united nation, Jun, 26, 1945, chapter I, purpose and principles, Article (1).

34 Universal declaration of human right, Dec 10, 1945, article 25. 

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