Constitution of India, 1949
138.Enlargement of the jurisdiction of the
Supreme Court.-
(1) The Supreme Court shall have such further
jurisdiction and powers with respect to any of the matters in the Union List as
Parliament may by law confer.
(2) The Supreme Court shall have such further
jurisdiction, and powers with respect to any matter as the Government of India
and the Government of any State may by special agreement confer, if Parliament
by law provides for the exercise of such jurisdiction and powers by the Supreme
Court.