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Environmental Exodus Under International Law: Defining Climate Refugees,  Protecting the Displaced 

Authored By: Kirti Soni

Vivekananda Institute of Professional Studies, GGSIPU

Abstract

The aim of this article is to examine the expansion of international law to the unprecedented  challenges and emerging opportunities created by climate-induced displacement in an  increasingly interconnected world. 

This study traces the historical development of key legal instruments, highlighting the limitations  of existing definitions of “refugee” that exclude those displaced by environmental factors. It  analyzes the fragmentation and insufficiency of current responses: the non-binding nature of  global agreements like the Paris Agreement and the Global Compact for Migration, the restricted  scope of regional instruments such as the Kampala Convention, and the patchwork of isolated  national policies. 

Presenting the scale and complexity of climate displacement—from internal migration to  existential threats facing island nations—the article examines both the acute vulnerabilities of  affected populations and the varied, often inadequate, legal protections currently available. It  reviews proposals for legal and policy reform, including a possible new international convention  for climate refugees, regional cooperation mechanisms, and the establishment of a global fund  for climate-displaced persons. 

Ultimately, the paper argues that international law must undergo bold and principled reform— moving beyond incremental adjustments—if it is to uphold justice, dignity, and human rights  amid escalating environmental disruption. 

Keywords: 

Climate Change, Climate Refugees, Global Migration, International Law, Global Warming,  International Refugee Law

Introduction 

“The international community must realize its responsibility to protect people displaced across  borders by climate change impacts.”

Ian Fry, Former United Nations Special Rapporteur

The term “refugee” as defined by the 1951 Refugee Convention refers to someone who, “owing  to well-founded fear of being persecuted for reasons of race, religion, nationality, membership of  a particular social group or political opinion, is outside the country of his nationality and is  unable or, owing to such fear, is unwilling to avail himself of the protection of that country.”1 However, this definition, crafted in aftermath of World War II doesn’t encompass people forced  to leave their homes because of environmental disasters, rising seas, or climate-related food and  water shortages. 

The term “climate refugee” has not been legally pronounced by any legal instrument. It was  around 21st Century that this term gained prominence in international diaspora. Essam El Hinnawi is credited as one of the first to propose such a definition, but there remains no  internationally agreed-upon standard. Attempts to define climate refugees have focused on  factors such as forced movement, temporary or permanent relocation, cross-border displacement,  a clear link to climate change, and evidence of human contributions to environmental disruption.  For example, Biermann and Boas (2007) describe climate refugees as “people who are forced to  leave their habitats, either immediately or in the near future, as a result of sudden or gradual  alterations in their natural environment related to at least one of three impacts of climate change:  sea-level rise, extreme weather events, and drought and water scarcity.” The proposed  Convention for Climate Refugees also lays out the definition of climate refugees as “people  whom climate change forces to relocate across national borders.”

The environmental changes emerging from climate change have accerlerated the intensity of  ecological disruptions which has led to displacement of people living under those extreme  conditions. The scale of this climate displacement is staggering. The data provided by UNHCR  quantifies an estimated 21.5 million people are displaced each year by climate-related events.  The Internal Displacement Monitoring Centre reports that over 23 million people were internally  displaced by climate-induced disasters in 2021, and this figure is expected to rise dramatically in  the coming decades. The World Bank’s Groundswell Report warns that, without action, there  could be more than 143 million internal climate migrants across sub-Saharan Africa, South Asia,  and Latin America by 2050.2

These figures only tell part of the story. The impacts of climate displacement are not evenly  distributed. Small island nations like Kiribati and Tuvalu face existential threats from rising seas.  Communities in sub-Saharan Africa are devastated by drought and desertification. Low-lying  coastal regions in Bangladesh, Brazil, and India are regularly inundated by floods, cyclones and  forest fires. In these places, the human and legal consequences are acute: lives disrupted, homes  lost, cultures threatened, and futures uncertain. These developing countries are most  disproportionally affected as they bear most of the brunt of this crisis even though they  contribute least of all countries.

Nevertheless, the developed countries are not immune. In the United Kingdom, the village of  Fairbourne in Wales is expected to be abandoned due to rising sea levels, and in the United  States, events like Hurricane Katrina revealed how climate disasters can lead to mass internal  displacement, especially among the poor and marginalized. 

Research Methodology

This research adopts a qualitative, doctrinal legal methodology complemented by  interdisciplinary analysis to examine the evolving challenge of climate-induced displacement  under international law. It involves a detailed examination of primary legal instruments such as  the 1951 Refugee Convention, the UNFCCC Paris Agreement, the Global Compact for  Migration, the Kampala Convention, and key human rights treaties like the ICCPR and ICESCR.  Judicial decisions, particularly Teitiota v. New Zealand, are analyzed to assess how current legal frameworks interpret claims of climate displacement. The study draws on an extensive review of  academic literature, international reports (e.g., UNHCR, IDMC, World Bank), and national  policy documents from countries like Sweden, New Zealand, and Kiribati to highlight both the  strengths and limitations of existing responses. By integrating perspectives from environmental  studies, human rights discourse, and climate science, the research situates legal analysis within  the broader socio-political and ecological context. Comparative analysis of regional and national  frameworks is used to identify gaps and inconsistencies in protection mechanisms. Furthermore,  the research evaluates proposed legal reforms and institutional responses, such as the potential  development of a Climate Refugee Convention and the creation of a global climate displacement  fund, using normative and policy-oriented frameworks. Overall, this methodology facilitates a  comprehensive understanding of the fragmented legal landscape and supports the call for  principled, justice-based international legal reform.

Fragmented Protection—The Limits of Existing Legal Instruments 

The absence of international legal recognition for climate refugees reflects a void in the global  governance of migration and human rights. The 1951 Refugee Convention, the cornerstone of  international refugee law, does not provide a basis for protection. 

Soft-law instruments offer partial, but ultimately insufficient, responses. The Paris Agreement  under the UN Framework Convention on Climate Change (UNFCCC) acknowledges the link  between climate change and human mobility through its Task Force on Displacement, which  aims to develop recommendations for managing climate-induced displacement. But the Paris  Agreement is non-binding, and its provisions on migration lack enforceability.

The Global Compact for Safe, Orderly and Regular Migration (GCM) of 2018, is one of the first  international agreements to explicitly recognize climate change as a driver of displacement.  Objective 2 of the GCM encourages states to address the causes of forced migration, including  environmental degradation and climate change.3 But like the Paris Agreement, the GCM is non binding and depends on voluntary state cooperation. 

At the regional level, there are more targeted, but still limited, initiatives. The African Union’s  Kampala Convention for the Protection and Assistance of Internally Displaced Persons in Africa  (2009) explicitly recognizes natural disasters, including those linked to climate change, as causes  of displacement. The Convention obliges member states to prevent displacement, provide  assistance, and promote durable solutions, but it applies only to internal displacement within  Africa. 

Some states have adopted national measures. For example, Sweden’s Aliens Act (2005) allows  for the granting of asylum to people displaced by environmental disasters, and New Zealand’s  Pacific Access Category provides resident visas to citizens of climate-vulnerable Pacific Island nations. Kiribati’s “Migration with Dignity” policy seeks to equip citizens with skills for  voluntary migration as a form of adaptation. However, these are small-scale, ad hoc responses  that do not address the global scale of the problem. 

Human rights law provides another avenue. The right to life under the International Covenant on  Civil and Political Rights (ICCPR) and the right to an adequate standard of living under the  International Covenant on Economic, Social and Cultural Rights (ICESCR) can, in theory, offer  protection to the climate displaced. But in practice, courts have been reluctant to interpret these  rights expansively in this context. 

Judicial Acknowledgment and Community-led Adaptation

The most prominent case is Teitiota v. New Zealand. Ioane Teitiota4, a citizen of Kiribati,  applied for refugee status in New Zealand on the grounds that rising sea levels and other  environmental changes made it impossible for him to return safely. The New Zealand courts, and  later the UN Human Rights Committee, rejected his claim. They found that Teitiota did not face  a risk of “serious harm” or a violation of his right to life that was sufficiently imminent or  individualized to qualify under the 1951 Convention or the ICCPR. The Committee noted that,  while climate change poses serious risks, Teitiota could still find land and water in Kiribati, and  that the harm he would face was not yet so severe as to justify protection. 

This case illustrates the high threshold and state-centric nature of current legal frameworks.  Courts are generally unwilling to extend refugee protections to climate-displaced persons,  fearing a flood of claims and a dilution of traditional refugee categories. 

In Panama, the Guna community of Gardi Sugdub located in the San Blas archipelago off  Panama’s Caribbean coast, facing rising sea levels, undertook a managed relocation to the  mainland with government support.5 This project aimed not only to provide safe housing but also  to preserve cultural heritage and ensure community participation. 

Recent disasters, such as the catastrophic floods in Brazil in 2024, have underscored the  vulnerability of low-income communities to climate displacement and the inadequacy of existing  legal frameworks. According to climate monitoring organizations, these floods displaced over  650,000 people, with the poor suffering disproportionately due to a lack of resources and  infrastructure. In early 2025, over two million people were displaced in the Sahel region of  Africa due to worsening drought and desertification—an ecological collapse driving mass  internal and cross-border migration that remains largely unprotected under existing refugee laws.  The lessons of Hurricane Katrina in the United States—where low-income and minority  communities faced prolonged displacement and systemic neglect—are equally indicative. 

Toward a New Legal Landscape—Proposals and Pathways for Reform 

Given the shortcomings of existing law, scholars, practitioners, and international bodies have  proposed a range of reforms. These include revising the 1951 Refugee Convention6, creating a  new international convention specifically for climate refugees, expanding national and regional  frameworks, and strengthening human rights protections. 

Revising the 1951 Convention is politically and logistically challenging. Some experts warn that  reopening the treaty could undermine protections for existing refugees, while others argue that such a process would be time-consuming and unlikely to achieve consensus.7 There is also a  concern that many states lack the political will to expand their obligations at a time when  migration is increasingly politicized and securitized. 

A more promising approach may be the creation of a new international instrument—a Climate  Refugee Convention—that specifically addresses the rights and needs of those displaced by  environmental factors. Such a convention would need to establish clear definitions, procedural  standards, and mechanisms for international cooperation and responsibility-sharing. It would also  need to address the complex causality of climate displacement, which often involves multiple,  interconnected factors—environmental, economic, political, and social. 

Until a new legal framework is established, the UN Special Rapporteur on human rights and  climate change, Ian Fry, has urged all states to develop national legislation providing  humanitarian visas for people displaced across borders by climate change. He has also called on  regional human rights bodies to expand their definitions of refugees to include the climate  displaced. Beyond legal protection, Fry emphasizes the need for funding mechanisms to assist  vulnerable populations and address both immediate and long-term needs. 

Other proposals focus on integrating migration into National Adaptation Plans (NAPs),  developing planned relocation programs, and strengthening regional mechanisms for cooperation  and protection.8 The principle of loss and damage, which refers to supporting vulnerable  countries in coping with unavoidable climate impacts, is particularly relevant. The creation of a  Global Fund for climate-displaced persons, informed by principles of climate justice and  solidarity, could provide much-needed resources for adaptation and resettlement. 

Conclusion

As climate change continues to reshape our world, the need for legal protection for those it  displaces becomes ever more urgent. The current system—rooted in post-World War II notions  of persecution and national sovereignty—cannot keep pace with the realities of environmental  upheaval and planetary disruption. The law must adapt—not just in an incremental, piecemeal  fashion, but through bold, principled reform that centers justice, dignity, and human rights. 

This means expanding the definition of who warrants international protection. It means building  new institutions for responsibility-sharing and support. It means listening to those most affected  and shaping policy and law accordingly. And it means recognizing that, in a warming world, all  people—wherever they live—are potential climate migrants. The sooner our legal systems reflect this reality, the sooner we can begin to address it with the seriousness, urgency, and solidarity it  requires.

Reference(S):

1-Convention Relating to the Status of Refugees (adopted 28 July 1951, entered into force 22 April 1954) 189  UNTS 137 (Refugee Convention) Art 1(A)(2), https://www.unhcr.org/en-us/3b66c2aa10.

2 Groundswell: Preparing for Internal Climate Migration, The World Bank (March 19, 2018),  https://www.worldbank.org/en/news/infographic/2018/03/19/groundswell—preparing-for internal-climate-migration  [hereinafter “Groundswell”].

3Intergovernmental Conference to Adopt the Global Compact for Safe, Orderly and Regular Migration, ¶ 12, U.N.  GA Doc. A/CONF.231/3 (July 30, 2018), https://undocs.org/en/A/CONF.231/3.

4-Teitiota v. Chief Executive of the Ministry of Business, Innovation and Employment (2014) NZCA 173  https://forms.justice.govt.nz/search/Documents/pdf/jdo/b8/alfresco/service/api/node/cont  ent/workspace/SpacesStore/70056dfa-a205-4baf-9d8d-e97ed5244899/70056dfa-a205-4baf 9d8d-e97ed5244899.pdf.

5 Climate-Induced Displacement: Establishing Legal Protections for Climate Refugees, Human Rights Research  Center (February 5, 2025),https://www.humanrightsresearch.org/post/climate-induced-displacement-establishing-legal-protections-for-climate refugees#:~:text=This%20research%20aims%20to%20bridge%20the%20gap%20between,urgent%20need%20for% 20reform%20and%20propose%20actionable%20solutions.

6 Protecting Climate Migrants: A Gap in International Asylum Law, Earth Refuge Organisation (January7, 2021),  https://earthrefuge.org/protecting-climate-migrants-a-gap-in-international-asylum-law/#_ednref14

7– Benjamin Glahn, ‘Climate refugees’? Addressing the international legal gaps, International Bar Association (June  11, 2009), https://www.ibanet.org/Article/NewDetail.aspx?ArticleUid=B51C02C1-3C27-4AE3-B4C4- 7E350EB0F442.

8 UN Human Rights Expert Calls for Full Legal Protection for People Displaced Internationally by Climate Change,  Climate Refugees Organisation (July 17, 2023) https://www.climate-refugees.org/spotlight/2023/7/17/unsr-legalrights

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