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Right to A Healthy Environment: The Roles of The Judiciary in environmental protection

Authored By: SALAUDEEN, Hikmat Oloruntola

University of Abuja

 Abstract  

In recent times, the right to a clean and healthy environment has gained universal recognition  and attraction1. This is a far-reaching positive effect of the global effort toward sustainable  development and environmental protection. Several institutional and legislative bodies have  enacted laws to protect the environment and sustain its resources, and the judiciary, being an  arm of government, plays a vital role in environmental protection and the enforcement of the  right to a healthy environment in upholding justice. This article analyzes the role of the  judiciary in enforcing the right to a healthy environment through judicial activism and  intervention, interpretation of laws and statutes, and enforcement of existing laws and judicial  precedent, which have adequately contributed to environmental protection and sustainable  development. 

Keyword: Environmental protection, Healthy Environment, Judiciary. 

Introduction 

The right to a healthy environment includes, at a minimum, the right to enjoy clean air, safe  and sufficient water, healthy and sustainably produced food, a safe climate, healthy biodiversity  and ecosystems, and non-toxic environments. It also guarantees access to environmental  education and information, public participation in decision making and access to justice.2 

In upholding the rule of law, maintaining a balance between ecology and development, and  promoting and preserving the environment, the vital role is played by judiciary. By stepping  into the shoes of executive, the judicial activism create a positive effect in the field of  environmental jurisprudence.3 

In countries such as Nigeria and India, their constitution outrightly made the right to a healthy  environment provided under Chapter 2 of the Nigeria Constitution and Part IV of India’s Constitution 4 unjusticiable5 

The Judiciary has been seen to play a crucial role in the enforcement of individuals right to a  clean and healthy environment through judicial activism and judicial interventionism. 

The crucial role and intervention of the judiciary in sustaining the environment and upholding  the right of individuals to a clean and healthy environment will be established by analyzing  several cases in Nigeria and India and examining the court’s position thereto. 

Body 

1.1 Conceptual Clarification  

Environment: Environment” connotes the natural conditions, for example land, air and  water, in which people, animals and plants live.6 The eeclaration of the United Nations  Conference on Human Environment defines it as ‘’aspects of man’s environment, natural  and man-made, which are essential for his wellbeing and enjoyment of his human rights. 

Judiciary: According to Cambridge eictionary, the part of a country’s government that is  responsible for its legal system, includeing all the judges in the country’s court. 

Environmental Protection : Environmental protection refers to any activity to maintain or  restore the quality of environmental media through preventing the emission of pollutants  or reducing the presence of polluting substances in environmental media7 

Judicial Activism: According to the Blacks Law eictionary (11th Edition) Judicial  Activism is a philosophy of judicial decision – making where by judges allow their  personal views of public policy, among other factors, to guide their decisions  

Right to a healthy environment: The right to a healthy environment or the right to a  sustainable and healthy environment is a human right advocated by human rights  organizations and environmental organizations to protect the ecological systems that  provide human health.8 

The right to a healthy environment includes, at a minimum, the right to enjoy clean air,  safe and sufficient water, healthy and sustainably produced food, a safe climate, healthy  biodiversity and ecosystems, and non-toxic environments. It also guarantees access to  environmental education and information, public participation in decision making and  access to justice.”9 

1.2 Enforcement of Environmental Laws 

Over the years, several laws have been enacted both at the National and international level  by different institutional bodies and organization for the protection of the environment,  sustainable use of it’s resources and comfortability of individuals. The right of individuals  to a clean and healthy environment despite its inclusion in some countries’ Constitution  has been pronounced non justiciable in other regions such as Nigeria and India. Judges  have been seen enforcing those rights through judicial activism and intervention in  litigation, even prior to the General Assembly’s adoption of a landmark resolution  recognizing the human right to a healthy environment, declaring that everyone on the  planet has a right to a healthy environment.10 

The judiciary adjudicates disputes arising from violation of environmental law in line with  the National Environmental Standards and Regulations Enforcement Agency Act, 11 Harmful Waste (Special Criminal Provision), Environmental Impact Assessment Act  (EIA), Petroleum Industry Act, Oil Pipeline Act e.tc The court through their judicial power as seen in Centre for Oil Pollution Watch v. N.N.P.C12 where the Suprrme Court of Nigeria  declared to have a duty to protect the environment and would fail in that duty if they do  not facilitate the protection the laws have put in place. On this note, the court has grant  remedies as damages, injunctions, order for environmental restoration and so many others  on its journey of protecting the environment.  

1.3 Interpretation of Law 

The judiciary have by way of interpretation of the constitution enforce individual right to  a clean and healthy environment. The High courts and the Supreme Court of India holds that the right to life and right to personal liberty guaranteed under Article 2113 is part of  right to a healthy environment.14 Also, in Nigeria, section 33 and section 3415 which  guaranteed right to life and right to personal liberty have been interpreted to be a part of  what composes right to a healthy environment. The provision goes thus; 

“Every person has a right to life, and no one shall be deprived intentionally of his life, save  in execution of the sentence of a court in respect of a criminal offence of which he has  been found guilty in Nigeria.”16 

“Every individual is entitled to respect for the dignity of his person, and accordingly”17 The reasoning behind this is that, when a person is exposed to unhealthy, unsafe, and an  environment filled with harmful substances, the life of such person is threatened and can  be cut short due to these factors, hence, the enforceability of individual right to life. This  effort is made to improve the living conditions, uphold fundamental human rights and  ensure the principle of sustainable development is respected. 

Also, the Supreme Court of Nigeria in the case of Centre for Oil Pollution Watch v.  N.N.P.C [2019] 5 NWLR [Pt. 1666] 518 emphasized on the fundamental nature of right to  a clean and healthy environment through the interpretation of section 17(4) of the pipeline  Act, section 33 and 20 of the Constitution and Article 24 of the African Charter on Human  and Peoples’ Rights to mean that all people shall have the right to a general satisfactory  environment favorable to their development. 

1.4 Judicial Pronouncement and Judicial Precedent  

The doctrine of Judicial Precedent had been used to set down records which by implication  are binding. In the Nigeria case of Citec Intl Estates Ltd. v. Francis18 the Supreme Court  held that; In India, the Supreme Court, without any statutory enactment, but rather for the  overall need to do justice, generally liberalised the traditional rule on locus standi with  respect to environmental degradation, since, in the court’s view, maintaining a clean  environment is the responsibility of all persons in the country.”  

By this, the court had pronounced everyone and anyone legally capable to institute an  action for breach of environmental protection/Laws. 

Also, in Chhetriya Pardushan Mukti Sangharsh Samiti v. State of U.P,19 Every citizen has a fundamental right to have the enjoyment of quality of life and living as  contemplated by Article 21 of the Constitution. Anything which endangers or impairs by  conduct of anybody either in violation or derogation of laws, that quality of life or living  by people is entitled to be taken recourse of Article 32 of the Constitution. Also, The Federal High Court in Jonah Gbemre v Shell PDC Ltd and Ors 20 having  considered the applicant as a bona fide citizens and residents of the Federal Republic of  Nigeria, grant the applicant leave for the enforcement of their fundamental rights to life  and dignity of the human person as guaranteed by sections 33 and 34 of the Constitution  of the Federal Republic of Nigeria, 1999 in an environmental pollution case. In the classicus case of T. Damodhar Rao v. Municipal Corpn. Of Hyderabad21 “The enjoyment of life and its attainment fulfillment guaranteed by Artcile 21 of the  Constitution embraces the protection and preservation of nature’s gifts without which life  cannot be enjoyed. There can be no reason why practice of violent extinguishment of life  alone should be regarded as violative of Article 21 of the Constitution. The slow poisoning  by the polluted atmosphere caused by environmental pollution and spoilation should also  be therefore, becomes the legitimate duty of the Courts as the enforcing organs of  constitutional objectives to forbid all action of the state and the citizen from upsetting the  environmental balance”22 

Conclusion 

In summary, the contribution of the judiciary as an arm of government is not underrated. The  judicial branch, which includes all the judges in the country, is vested with the power to  interpret law, and has done so judicially and judiciously by extensively converging that power  into judicial activism with the intent of enforcing the right to a healthy environment and also  aligning with the principle of sustainable development, which establishes the protection of the  environment against misuse, and the management and maintenance of natural resources. The  Supreme Court of India and the Supreme Court of Nigeria, as well as other courts in the  country, have laid down precedents through their pronouncements (judgments) and interpretation of the constitution, statutes, international treaties, and conventions to which their  countries are signatories or have domesticated in laws. 

Reference(S): 

Statute 

Constitution of Federal Republic of Nigeria 1999 as amended 

Constitution of India  

National Environmental Standard Enforcement Agency Act 2017 

Oil Pipeline Act 

African Charter on Human and People’s Right 

Law Report 

Africa Human Right Law Report 

Nigeria Weekly Law Report 

Supreme Court Cases 

eictionary  

Blacks Law eictionary  

Cambridge eictionary 

Textbook 

Gurdip Singh, Environmental Law (Eastern Book Company, 2nd Edition 2016 

Online Sourced 

The eeclaration of United Nations General Assembly, The human right to a clean, healthy and sustainable  environment, A/RES/7/6/300 (28 July 2022) 

World Health Organization, ‘The Right to a Healthy Environment’ < https://cdn.who.int/media/docs/default source/environmental-health-impact/rchsenv> a accessed on 22 September 2025. 

Pranjya Paramita Panda, “The Role of Judiciary in Protecting Environment “ Quest Journal Vol 10-6 2022 pg  21. 

ESCWA, Term: Environmental Protection. https://www.unescwa.org/sd-glossary/environmental-protection accessed on 22 September 2025 

Wikipedia, ‘Right to a healthy Environment’ <  https://en.m.wikipedia.org/wiki/Right_to_a_healthy_environment> accessed on 22 September 2025.

1 The eeclaration of United Nations General Assembly, The human right to a clean, healthy and sustainable  environment, A/RES/7/6/300 (28 July 2022) 

2 World Health Organization, ‘The Right to a Healthy Environment’ < https://cdn.who.int/media/docs/default source/environmental-health-impact/rchsenv> a accessed on 22 September 2025. 

3 er. Pranjya Paramita Panda, “The Role of Judiciary in Protecting Environment “ Quest Journal Vol 10-6 2022  pg 21. 

4 Constitution of Federal Republic of Nigeria 1999 as amended, s. 17(3), s. 20; Constitution of India, 48A

5 Constitution of Federal Republic of Nigeria 1999 as amended, S.6(6)(c)); Constitution of India, Article 37.

6 A.-G., Lagos State v. A.-G., Federation [2003] 2 NWLR [Pt. 833] 1 

7 ESCWA, Term: Environmental Protection. https://www.unescwa.org/sd-glossary/environmental-protection accessed on 22 September 2025 

8 Wikipedia, ‘Right to a healthy Environment’ <  https://en.m.wikipedia.org/wiki/Right_to_a_healthy_environment> accessed on 22 September 2025.

9 World Health Organization, ‘The Right to a Healthy Environment’ < https://cdn.who.int/media/docs/default source/environmental-health-impact/rchsenv> a accessed on 22 September 2025. 

10 United Nations General Assembly, The human right to a clean, healthy and sustainable environment,  A/RES/7/6/300 (28 July 2022) 

11 2007 

12 [2019] 5 NWLR [Pt. 1666] 518

13 Constitution of India 

14 Gurdip Singh, Environmental Law (Eastern Book Company, 2nd Edition 2016 pg.79) 15 Constitution of Federal Republic of Nigeria, 1999 as amended. 

16 Constitution of Federal Republic of Nigeria, 1999 as amended. s.33 

17 Constitution of Federal Republic of Nigeria, 1999 as amended s.34 

18[(2021] 5 NWLR [Pt. 1768] 148

19 [1990] 4 SCC 449. 

20 [2005] AHRLR 151 [NgHC 2005] 

21 1987 SCC Online Ap 6: AIR 1987 AP 171 

22 Gurdip Singh, Environmental Law (Eastern Book Company, 2nd Edition 2016 pg.81)

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