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.