Section 9(3) in Travancore-Cochin Hindu Religious Institutions Act, 1950
(3)Such application shall be heard by a single Judge of the High Court in the first instance. Where it appears to him after such preliminary enquiry as he deems necessary, that there is no prima facie case, he shall reject the application and may make such order as to costs as he deems proper. Where he is of opinion that there is a prima facie case, he shall, after recording his reasons therefore, refer the application to a Division Bench. The Division Bench shall, after such enquiry as it deems fit, pass final orders thereon and make such orders as to costs as it deems proper.
